Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Calcutta HC Dismisses Bail Plea by Bangladeshi National - (20 Apr 2020)

CRIMINAL

Calcutta High Court has denied bail to a Bangladeshi national, who has been in custody for 270 days, arrested under Sections 411 and 414 of the Indian Penal Code, 1860 for 'receiving' and 'concealing' stolen property.

Tags : CALCUTTA HIGH COURT   BAIL PLEA BY BANGLADESHI NATIONAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved