Bail Granted (CrPC) – Section 250(1) – Compensation for accusation without reasonable cause – Condition for payment of compensation to victims cannot be imposed at the stage of bail. July 18, 2021 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 Bail Granted Unlawful Activities (Prevention) Act, 1967 -Payment of extortion money does not amount to terror funding. Not satisfied that a case of conspiracy has been made out at this stage only on the ground that the Appellant met the members of the organization. Not agree with the prosecution that the amount is terror fund. At this stage, it cannot be said that the amount seized from the Appellant is proceeds from terrorist activity. There is no allegation that Appellant was receiving any money. On the other hand, the Appellant is accused of providing money to the members of organisation April 11, 2021 sclaw Bail Granted Senior counsel for the petitioner referred WhatsApp chat between the petitioner and prosecutrix of December 2020 which has been brought on the record from page 47 to page 54 of the paper book – Petitioner has made out a prima facie case for grant of anticipatory bail April 4, 2021 sclaw
