LATEST CRIMINAL LAW NEWS ROUND-UP – July 12, 2024

New Delhi, July 12, 2024: The Supreme Court has granted interim bail to Delhi Chief Minister Arvind Kejriwal in the money laundering case filed by the Directorate of Enforcement (DoE) related to the alleged Delhi excise policy scam. The Top Court also referred important questions of law regarding the power to arrest under the Prevention of Money Laundering Act (PMLA) to a larger bench for consideration.

New Delhi, July 10, 2024: In a landmark judgment, the Supreme Court has heldthat Section 125 of the Code of Criminal Procedure (CrPC), which provides for maintenance, applies to all married women, including divorced Muslim womenand those subjected to the now outlawed practice of instant triple talaq, thereby upholding the secular rights of women following the Islamic faith.

New Delhi, July 12, 2024: The Delhi High Court has granted anticipatory bail to a man accused of cheating a complainant in a solar panel business deal. The case was registered under FIR No. 722/2021 at Samaipur Badli police station.

New Delhi, July 12, 2024: The Delhi High Court has granted pre-arrest bail in a property dispute case where the applicants, along with a co-accused, were alleged to have taken a property on rent through a shell company and refused to vacate it after the lease expired. They were also accused of misappropriating articles attached to the rented property.

New Delhi, July 12, 2024: The Delhi High Court has granted regular bail to a religious preacher arrested for sodomising a six-year-old boy in a case registered under the Protection of Children from Sexual Offences (POCSO) Act.

New Delhi, July 12, 2024:The Delhi High Court has set aside charges against a woman who was allegedly involved in a drug trafficking case. The court found that there was insufficient evidence to link her to the alleged offenses under the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985.