Cr P C Supreme Court Rules – Order 39 – Except for compelling factors and clear situation of deprivation of fair justice, the transfer power should not be invoked – Present bunch of cases are not perceived to be amongst such exceptional categories November 29, 2020 sclaw This content is restricted to site members. If you are an existing user, please log in. New users may register below.Existing Users Log InUsername or EmailPassword Remember Me Forgot password? Click here to resetNew User? Click here to register Related Posts Cr P C Criminal Court Exercising Bail Jurisdiction Is Not Expected To Act As Recovery Agent To Realize Dues Of Complainant HELD “Criminal proceedings are not for realization of disputed dues.” Conditional bail on deposit Rs 41 Lakhs set aside. January 22, 2021January 22, 2021 sclaw Cr P C P C Act, 1988 – Ss 13(1)(d) r/w 13(2) – (CrPC) – S 482 -An application by a person, described as a social activist and an Advocate, who is in no way connected with the criminal proceeding or criminal trial under Section 482 Cr.P.C. cannot ordinarily be entertained by the High Court. December 17, 2020 sclaw