Supreme Court Urged Railways to Drop the Term Second-Class Passengers  ||  Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays  ||  Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused  ||  SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors  ||  Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction  ||  SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed  ||  SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused  ||  Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity  ||  Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization    

Delhi HC Grants Bail to Man in Riots Case - (15 Oct 2020)

CRIMINAL

Delhi High Court has granted bail to a man named Kasim, who was arrested for allegedly rioting during the Delhi Riots in February, 2020, after noting that petitioner was not seen in any of the 11 footages which were received from different social media.

Tags : DELHI HIGH COURT   DELHI RIOTS CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved