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    

CBI Court Rejects Indrani Mukherjee’s Plea for Bail - (02 Jan 2020)

CRIMINAL

Central Bureau of Investigation Court has rejected Sheena Bora murder accused Indrani Mukherjee’s plea for bail on health grounds, observing that she had drafted her bail application and enumerated several grounds in support of her contention, indicating that she was mentally fit despite her medical ailments.

Tags : CBI COURT   INDRANI MUKHERJEE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved