P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

Allahabad High Court Orders Protection for MLA’s Daughter - (16 Jul 2019)

CRIMINAL

Allahabad High Court has granted police protection to Mr. Mishra’s daughter Sakshi Mishra and her husband Ajitesh, who had last week created a sensation after alleging their lives were under threat from her legislator father over their inter-caste marriage. The Court directed the police and the administration to ensure that the family of the woman “shall not interfere in the married lives” of the couple.

Tags : ALLAHABAD HIGH COURT   MLA  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved