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    

Koregaon Bhima Case: Supreme Court Extends Protection from Arrest to Gautam Navlakha - (16 Oct 2019)

CRIMINAL

Supreme Court has extended by four weeks the interim protection from arrest granted to civil rights activist Gautma Navlakha in the Koregaon Bhima violence case. However, the Court asked Navlakha to approach the concerned court to seek pre-arrest bail in the case.

Tags : SUPREME COURT   GAUTAM NAVLAKHA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved