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    

Bombay High Court Allows Matka Queen Medical Bail - (17 Jun 2019)

CRIMINAL

Bombay High Court has allowed Jaya Chedda, the former wife of late matka king Suresh Bhagat, to go to Singapore for 5 days to be treated for a rare disease. Chedda furnished medical reports from HN Reliance Hospital stating she is suffering from ‘recurrent uveitis, probable sarcoid’.

Tags : BOMBAY HIGH COURT   MATKA QUEEN  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved