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 Refuses to Direct AAP Government on Kanhaiya Kumar's Prosecution - (04 Dec 2019)

CRIMINAL

Delhi High Court has refused to direct the AAP Govt to grant sanction for prosecution of former JNU students' Union President Kanhaiya Kumar in a sedition case. The Court said that it cannot pass any direction in this regard and it is for the Delhi Govt to decide as per existing rules, policy, law and facts of that case on whether to grant approval for prosecution.

Tags : DELHI HIGH COURT   KANHAIYA KUMAR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved