Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

CRIMINAL - Bombay HC Slams Maharashtra CM for slow Investigations into Dabholkar, Pansare Murders - (29 Mar 2019)

CRIMINAL

Bombay High Court has wondered if Maharashtra Chief Minister Devendra Fadnavis is too busy to enquire about investigations into killing of rationalists Narendra Dabholkar and Govind Pansare and said that it is shameful that almost every investigation requires court’s intervention.

Tags : BOMBAY HIGH COURT   DABHOLKAR   PANSARE MURDERS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved