"an Eye For An Eye Will Turn The Whole World Blind - In Special Context To Reformative Theory Of Punishment"

An eye for an eye will turn the whole world blind  ...Read More

"plea - Bargaining" : A Catalyst Or A Compromised Mockery ?

Plea bargaining is introduced to provide a speedy alternative for those who know they are guilty and are ready to plead guilty, in such a case they d  ...Read More

'why A Fundamental Right To Know?

Leak of deadly MIC gas from Union Carbide plant in early dawn hours; thousands of persons affected in densely populated city areas adjo  ...Read More

‘madness At The Margins’: The Place Of Foucault And Derrida In The Postmodern Critique Of Law

Amongst contemporary legal academia, it is often argued that many jurisprudential theories of the past tend to reflect a characteristic ‘upbringing’,  ...Read More

A Brief Note On Issuance Of Non Bailable Warrants And Its Execution

To secure the presence of the accused, the court issues warrant of arrest during the pendency of trial. Warrant is an order addressed to a certain pe  ...Read More

A Study Of Rehabilitative Penology As An Alternative Theory Of Punishment

There is a logical contradiction at the heart of the idea imprisonment which is that you are taking people away from society, away from the law-abidi  ...Read More

A Unique Remedy To Reduce Backlog In Indian Courts

Abstraction Plea bargaining alone cannot solve the problem of backlogs, the judicial officers need to be trained to understand the need to curb dela  ...Read More

A Unique Remedy To Reduce Backlog In Indian Courts

Abstract The current dismal scenario of the criminal justice system in India demands a panacea for the astronomical arrears in the courts and the ov  ...Read More

A Unique Remedy To Reduce Backlog In Indian Courts

Plea bargaining is quickly arising as an alternative to the existing legal measures for providing a cheaper and expeditious trial. At the same time t  ...Read More

A Unique Remedy To Reduce Backlog In Indian Courts

Abstract Plea bargaining advances speedy trials and helps in reducing the burden of courts and allows to concentrate in more serious and societal is  ...Read More