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    

Krishnanand Rai Murder Case: CBI Court Acquits Afzal Ansari - (04 Jul 2019)

CRIMINAL

CBI Court has acquitted all the accused, including don-turned-MLA Mukhtar Ansari and his brother and MP, Afzal Ansari in the Krishnanand Rai Murder Case. The acquittal has taken place almost 14 years after BJP MLA Krishnanand Rai and six of his supporters were gunned down in broad day-light in Ghazipur, Uttar Pradesh, in 2005.

Tags : CBI COURT   KRISHNANAND RAI MURDER CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved