LATEST CRIMINAL LAW NEWS ROUND-UP – July 09, 2024

New Delhi, July 9, 2024: The Supreme Court has struck down two bail conditions imposed on a foreign national charged under the Narcotic Drugs and Psychotropic Substances (NDPS) Act, including real-time location on Google Maps with the authorities, holding them to be violative of the right to privacy guaranteed under Article 21 of the Constitution.

New Delhi, July 9, 2024: The Supreme Court has upheld the conviction a man for the murder of a person attempting to persuade the public to give up drinking alcohol and bring thriving trade in liquor to a grinding hault in Kerala in 1999, observing that there was a definite motive for the accused persons including the appellant to throttle the voice of the victim.

New Delhi, July 9, 2024: The Supreme Court has acquitted a man who was convicted for murder by the Sessions Court and sentenced to life imprisonment, observing that there was no evidence connecting the appellant-convict with the murder of the deceased. The conviction was earlier upheld by the High Court.

New Delhi, July 9, 2024: The Supreme Court has dismissed the criminal appeals filed by three men convicted for murder, holding that their presence with the other co-accused amounted to an unlawful assembly which is sufficient for conviction, even if they may have not actively participated in the commission of the crime.

New Delhi, July 9, 2024: The Supreme Court has quashed a criminal complaint filed against the trustees of Sardar Bahadur Sir Inder Singh (Personal Estate) Trust, labelling the continuation of the case an "abuse of the process of law".

New Delhi, July 9, 2024: The Supreme Court has dismissed an appeal filed by the State of Punjab against an order passed by the Punjab and Haryana High Court in a corruption case involving a doctor, Partap Singh Verka.