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    

Gujarat High Court Rejects Sanjiv Bhatt’s Plea as he has Little Respect for Courts - (11 Oct 2019)

CRIMINAL

Gujarat High Court has rejected the application for suspension of sentence of Sanjiv Bhatt in the 1990 custodial death case. The Court has cited that former IPS officer had “scant respect for the courts” and “scant regard for the truth” as reasons for rejecting his application.

Tags : GUJARAT HIGH COURT   SANJIV BHATT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved