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    

Allahabad High Court Bars Arrest of Mukhtar Ansari's Son in Arms Case - (21 Oct 2019)

CRIMINAL

Allahabad High Court has restrained the Uttar Pradesh police from arresting Abbas Ansari, an international shooting player and son of jailed Member of Legislative Assembly, Mukhtar Ansari, in connection with recovery the of arms from his possession.

Tags : ALLAHABAD HIGH COURT   MUKHTAR ANSARI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved