Allahabad HC Grants Bail to AMU Professor Accused of Linking Rape to Hindu Scriptures  ||  Supreme Court Vacates Stay on Telangana HC Order Quashing Nomination of 2 MLCs  ||  Supreme Court: Place of Exclusive Jurisdiction Deemed as 'Seat' of Arbitration  ||  Allahabad HC: NCMEI Has Exclusive Power to Grant Minority Status  ||  P&H HC: Default Bail Can Be Granted by Magistrate/Sessions Court Even If Bail Plea Pending Before HC  ||  Allahabad HC Grants Anticipatory Bail to AMU Professor Over Alleged Rape  ||  All HC: Don't Remand Accused to Custody If Chargesheet Filed Sans Arrest  ||  HP High Court: Trial Court Can’t Dictate Investigation Manner, If Remand Purpose Is Clear  ||  Supreme Court: Non-Signatories Have No Right to Attend Arbitration Proceedings  ||  Supreme Court: 'Gender-Neutral' Often Misunderstood As 'Gender Equality'    

MP HC Refuses to Quash Detention Order Against Alleged Black Marketeer - (23 Nov 2020)

CRIMINAL

Madhya Pradesh High Court has refused to quash the detention order passed against a Businessman, an alleged Black Marketeer, accused of siphoning food grain, which was meant to be distributed to poor people under the Public Distribution System and who had allegedly stored the same for the purpose of black-marketing.

Tags : MADHYA PRADESH HIGH COURT   ALLEGED BLACK MARKETEER  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved