July 2025

Know why J&K and Ladakh HC held that charge-sheet could not be quashed based on plea of alibi

“This Court in exercise of its powers under Section 528 of the BNSS cannot hold a mini trial to ascertain the veracity of the plea of alibi put up by the petitioners.”

Foreign Legislation Legislation Updates

South Africa enacts Plant Breeders’ Rights Act to strengthen protection of plant varieties

Following South Africa’s President assent, the long-awaited Plant Breeders’ Rights Act, 2018 officially comes into force from June 1, 2025, after years of preparation.

Case Briefs High Courts

‘Ganja’ under NDPS Act excludes seeds and leaves: Andhra Pradesh High Court grants bail in 32 kg seizure case

A case was registered against the petitioners and others for the offence punishable under Sections 20(b)(ii)(C), 25 read with Section 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

Case Briefs Foreign Courts

SCOTUS permits parents to opt-out their children from school lessons involving LGBTQ+ inclusive themes

The Montgomery County Board of Education introduced a variety of LGBTQ+-inclusive texts into the curriculum which included 5 “LGBTQ+-inclusive” storybooks approved for students in kindergarten through fifth grade, which have story lines focused on sexuality and gender.