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    

Bombay HC Junks Saibaba’s Bail Application and Issues Contempt Notice to Arundhati Roy - (24 Dec 2015)

Bombay HC has junked bail application filed by Naxal sympathizer and Delhi University professor Gokarakonda Naga Saibaba, asked him to surrender within 48 hours at Nagpur Central Jail. The court also issued criminal contempt notice to author Arundhati Roy for her May 12 article in a magazine.

Tags : BOMBAY HC   SAIBABA   ARUNDHATI ROY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved