Legal Expatiate | 7 Day Online Certificate Course on Art of Contesting Criminal Matters under New Criminal Laws [31st August to 6th September, 2024]

In this dynamic course by Legal Expatiate, you will delve into the fundamentals of of new criminal laws and art of contesting matters under these new criminal laws. The expert senior advocates from different parts of country will guide you on following topics which will streamline your work-flow, enhance draft quality, and gain a significant edge in the legal field.

TOPICS COVERED

Day 1

• Major changes in Bhartiya Nyay Sanhita

• Major changes in BNSS

• Major changes in Bhartiya Sakshya Adhiniyam

Day 2

• Changes for lodging FIR under BNS (online FIR and procedure thereafter)

• Which criminal matters are contested under IPC/CrPC and which matters are contested under new laws?

• Drafting Anticipatory bail application u/s 482 of BNSS.

• How it is different from CrPC?

• Drafting Anticipatory bail application in HC

• Procedure after the bail is allowed

Day 3

• Changes relating to lodging of FIR in BNSS

• How to lodge FIR online

• What is zero FiR?

• Changes relating to Recording of statements in offence against women

• Changes relating to grounds of bail in BNSS

• Drafting Regular Bail u/s 479 of BNSS in sessions court

• Drafting regular bail under BNSS in High Court

Day 4

• Drafting Writ Petition for quashing the FIR/ criminal proceedings under BNSS

• Drafting Writ petition for expediting the investigation process under BNSS

• Drafting Writ petition of habeas corpus under BNSS

• Criminal application for transfer of case from one sessions court to another under BNSS

• Drafting writ petition for for transfering the matter to Special investigation team

Day 5

• Changes relating to procedure followed for summoning and producing the witnesses

• Changes for protection of witnesses

• Changes relating to forensic experts as witness

• Drafting discharge application under BNSS

• Contesting trial under BNSS

• Changes relating to procedure of trial in New laws

• Changes relating to appreciation of evidence in BSA (eg digital evidence etc)

Day 6

• Criminal Appeal against conviction in HC

• Criminal Appeal against acquittal in HC

• Criminal application for suspension of sentence in HC

• Criminal Application for condonation of delay in High Court

Day 7

• Changes relating to appeal in BNSS

• Appeal for enhancement of punishment

• Criminal appeal for bail in matters relating to SC and ST Act

• Application for release on parole and furlough

SPEAKER

1. Dr Nandini CP, Associate Professor of Law and Registrar Incharge, DSNLU, Vishakhapattanam

Completed law from Mysore University- Vidyavardhaka Law College (1995), Mysore and Post-Graduation in Law from Department of Legal Studies, Bangalore University (1997) specializing in Criminal Law.

She has Delivered lectures as Resource Person on Criminal Law, Cyber Law, IPR, and Other Topics in Marrichanna Reddy HRD IAS training institute, National Police Academy, Hyderabad, AP Police Academy, AP Judges Training Programs- AP Judicial Academy, Assam Judicial Academy, Odisha Judicial Academy, BPRD, CAPT with Ministry of Home Affairs, PIB, APHRDI, Institute of Public Enterprise, Hyderabad, Faculty Development Programme’s and UGC Academic Staff College, MNLU — Nagpur, MNLU- Mumbai. TNNLU, FAPCCI, AIR Radio TalkEtc. Participated at National and International Level Conferences/Workshop and Seminars and presented Papers. Invited by various university as Chief Guest.

She has Worked as Dean Examination DSNLU, Associate Dean- Academics DSNLU, Nominated as Member Board of Studies Osmania University, Dr. Ambedkar University Srikakulam,DSNLU Former AC Member, Former EC Member, DRC Member. Former Member CCV RGNUL Patiala etc.

2. Dr Swati Jindal Garg, AOR, Supreme Court of India

Dr. Swati Jindal Garg is an Advocate-on-Record practicing in The Supreme Court of India, Delhi High Court and all District Courts and Tribunals in Delhi. She has done her Doctorate in Criminal Law and is the Legal Member in the Internal Committee of various private as well as Government Organisations. The Speaker is also an empanelled advocate in various government institutions including the Ministry of Environment, Forest and Climate Change (MoEF&CC) before the National Green Tribunal, Empaneled with Union of India for Supreme Court of india and is a visiting Lecturer in Law Centre-I, Law Faculty, Delhi University. Dm. Swati is a Trained Mediator Empanelled with the Supreme Court and the National Consumer Disputes Redressal Commission. She has been writing on various legal issues in reputed journals and legal magazines and has also authored books on legal issues impacting women as working on women related issues is her keen area of interest. Confidence building and leadership development of women is close to her heart and she is a firm believer of the fact that holistic development happens women coach women and take each other forward.

3. Adv Sudhar Pandey, Madhya Pradesh High Court

Adv Sudhar Pandey is practicing at High Court of Madhya Pradesh and has an experience of 10 yrs. He has cleared judicial exams of MP state and Rajasthan state. He is a pass out of UPES, Dehradun

4. Adv S Thulasiram, Advocate and Arbitrator, High Court of Andhra Pradesh and Telangana

Miss Medha Singh has completed her LL.M. in Criminal and Security Laws from Institute of Law, Nirma University and B.A.LL.B. (Hons.) from Amity University, Lucknow. She has also completed the One Year Advanced Post Graduate Diploma in Criminal Law and Forensic Science from NALSAR Hyderabad and is currently pursuing a Ph.D. in Law from University of Petroleum Energy Studies, Dehradun. She has experience in organizing various academic events such as legal aid/awareness camp, national seminars, moot court competitions etc.

5. Adv Sudershani Ray, Delhi High Court

Advocate Sudershani has since been practicing and handling cases independently with a result-oriented approach, both professionally and ethically and has now acquired 17 years of professional experience in providing legal consultancy and advisory services. She has completed her BA.LLB(Hons) from Jamia Millia Islamia and has been practicing and handling cases independently and provides legal consultancy and advisory services.

6. Adv Naveen Chomal, Senior Advocate, Bombay High Court

Advocate Naveen is a senior advocate having experience of 29 yrs in the field. He is a criminal lawyer Practicing at Bombay High Court and having many landmark judgments in his credit.

• Perks of Attending the course

  1. Live sessions

  2. Evening classes (6.30-8pm)

  3. Get Recordings of Live Sessions (Valid for 15 days)

  4. Learn art of drafting

  5. Online and offline internship opportunity at the office of senior advocates (optional to participant)

  6. Sample drafts

  7. E certificate of completion and study material

  8. Improvise your skills of litigation

  9. Pocket Friendly course

  10. Easy access on zoom

  11. Experienced guidance at your door step

• Who can Attend?

  1. Students (UG and PG)

  2. Advocates

  3. Academicians

  4. Research Scholars

  5. Law enforcement professionals including police officials and administrative officials

• Registrations Fees:

  Rs 899/- only

• Last Date of Registration:

  29th August

• Registration Procedure:

  Steps of registration

  1. transfer Rs 899/- to 8999422426 via PhonePe/ paytym

  2. Fill the form at https://docs.google.com/forms/d/1fvBho0AIGqmA6D5EF5gos3V7ou2W-fiFuIx3QZMXGRQ/viewform

  3. Send Screenshot of payment to 8999422426

• Contact Details for any Quires

  08999422426/08770140909