Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

P&H HC Dismisses Anticipatory Bail Plea of Punjab Ex DGP Sumedh Singh Saini - (10 Sep 2020)

CRIMINAL

Punjab & Haryana High Court has dismissed the anticipatory bail application filed under Section 438 of the Code of Criminal Procedure, 1973 of Punjab's former Director General of Police (DGP) Sumedh Singh Saini in the three-decade-old Multani kidnapping and murder case.

Tags : PUNJAB AND HARYANA HIGH COURT   SUMEDH SINGH SAINI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved