Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

NIA Court Awards Businessman Life Term, Rs 5 Crore Fine for Hijack Hoax on Jet Airways Flight - (12 Jun 2019)

CIVIL

A special National Investigation Agency (NIA) Court has sentenced a Mumbai-based businessman to life imprisonment and imposed a fine of Rs 5 crore on him for leaving a hijack threat note on a Jet Airways plane in October 2017. After the incident, the businessman has become the first person to be put under the "national no fly list", and was also the first to be booked under the new Anti Hijacking Act, 2016.

Tags : NIA COURT   JET AIRWAYS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved