J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

SC Slams K’taka Govt For Asking Rs. 14.80 Lakh As ‘Security Bill’ For Maudani - (04 Aug 2017)

Supreme Court has rapped Karnataka Government for asking Rs. 14.80 lakh to provide escort to People’s Democratic Party (PDP) leader and accused in the Bengaluru blast case Abdul Nasser Maudani.

Tags : SUPREME COURT   PEOPLE’S DEMOCRATIC PARTY  

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