J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

Allahabad HC Dismisses Bail of Husband Booked for Abetment of Wife’s Suicide - (08 Feb 2021)

CRIMINAL

Allahabad High Court has dismissed the bail plea of a Husband who has been booked for abetting his wife's suicide while noting that only providing the medical assistance to his wife would not go to absolve the applicant from the allegations.

Tags : ALLAHABAD HIGH COURT   ABETMENT OF SUICIDE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved