Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Bombay HC: Further Investigation in Anvay Naik Suicide Case Cannot be Termed as Illegal - (10 Nov 2020)

CRIMINAL

Bombay High Court observed that the further investigation started by Raigad police in the Anvay Naik suicide case "cannot be termed as illegal and without seeking permission of the Magistrate".

Tags : BOMBAY HIGH COURT   ANVAY NAIK SUICIDE CASE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved