Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Delhi High Court Permits Shah Faesal to Withdraw Plea Challenging his Detention - (13 Sep 2019)

CRIMINAL

Delhi High Court has permitted the bureaucrat-turned-politician Shah Faesal to withdraw his plea challenging his detention from IGI Airport following abrogation of Article 370 of Constitution of India in Jammu and Kashmir. The Court granted Faesal permission to withdraw his plea after his wife filed an affidavit in this regard.

Tags : DELHI HIGH COURT   SHAH FAESAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved