The Criminal Law Blog (“TCLB”) is pleased to invite submissions for the blog. It welcomes all kinds of submissions, including (but not limited to) articles, research pieces, opinions, case comments, and short notes on criminal law.
ABOUT NATIONAL LAW UNIVERSITY, JODHPUR
National Legal University Jodhpur (“NLUJ”) is one of India’s top law schools. Since its inception in 1999, it has strived to develop great lawyers and legal scholars while also pushing and testing established boundaries of knowledge. According to the MHRD NIRF rankings 2020, NLUJ is placed fifth among the best law schools in the country.
ABOUT THE CRIMINAL LAW BLOG
The Centre for Criminal Law Studies (“CCLS”) was established to carry out intense research work in issues pertaining to the Criminal Justice System in India. In its long-term existence, the Centre has submitted comprehensive policy papers on Investigation and Prosecution to law reforms committee. Currently, the Centre undertakes research in specified areas; namely; Criminology, Criminal Psychology, International Criminal Law and Justice, Police Sciences, Investigation and Prison Administration. The Centre also organizes lectures on relevant issues. To this effect, the Centre works in association with the national repute institutions like Bureau of Police Research and Development in organizing the focused training programs to the specific target group of police officials.
Pursuant to its research mandate, the Centre started The Criminal Law Blog in September 2018. The Blog has featured significant posts from legal practitioners, leading academicians, and students, and has a monthly viewership of around 20,000. We invite submission from students, academicians, law practitioners, and every criminal law enthusiasts.
THEMES
We welcome articles which focus on or have an interplay with criminal law, especially contemporary developments and novel ideas. This includes articles on:
-
Domestic Criminal Law [Substantive and Procedural]
-
International Criminal Law [Substantive and Procedural]
-
Interface between criminal law and other legal domains
-
Legislative and Policy Analysis
-
Analysis of latest judgments
-
Movie Reviews in light of any significant criminal law issue
SUBMISSION GUIDELINES
-
Submissions for the blog shall be reviewed on a rolling basis.
-
The submission should be an original work not exceeding 1500 words. However, flexibility is allowed if the content so requires and the quality is maintained.
-
All relevant sources must be duly acknowledged and hyperlinked in the text.
-
The article must be submitted in a MS-Word document to ccls@gmail.com.
-
The cover page of the e-mail must include a brief description of the author.
-
The authors are encouraged to provide a relevant photograph regarding the subject matter of the article.
-
The authors shall receive an acknowledgment of the receipt of the article by the Editorial Board. The Boards shall try its best to update the authors within 14 days from the day of acknowledgment.
Detailed submission guidelines can be found here.
CONTACT DETAILS
For further details regarding The Criminal Law Blog, click here.
All queries can be addressed to the Editorial Board at ccls@gmail.com, or through LinkedIn.
