Page 139 - ANNUAL REPORT 2025

S. No. Month SUBJECT

TOPICS ON CRIMINAL SIDE
Subject: Law relating to remand of accused

SESSION- 1:
a)Duties and powers of Judicial Magistrates to examine prima facie
case and compliance of Sec. 41A Cr.P.C./Sec. 35 (3) to 35 (6) BNSS
by Magistrates at the time of remand with reference to
Arnesh Kumar's case.
b)Transit remands in respect of Special Acts and Jurisdiction of the
Judicial Magistrate of First Class, in general.

SESSION- 2:
c)Protection of life and personal liberty – cautious approach by the
3. September
Courts of Magistrates and Special Sessions Judges.

SESSION- 3:
Power and duties of Magistrates, Sessions Judges and
Special Sessions Judges pertain to bails.
a)Default Bail
b)Grounds on which Bail can be granted/rejected
c)Imposition of conditions while granting bail
d)Power to modify conditions of bail

SESSION- 4:
e)Post convictional Bail
f)Powers of Sessions Court to grant Anticipatory Bail

S. No. Month SUBJECT

TOPICS ON CRIMINAL SIDE
Subject: Assorted topics on Criminal side

SESSION-1
·Cognizance of offences under IPC and BNS

SESSION-2
4. December
·Framing of charges

SESSION-3
·Discharge

SESSION-4
·Electronic devices – Electronic Evidence – Changing Trends

123 Annual Report 2025