Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi HC Directs UP Police to Give Details of Farmer’s Death During Tractor Rally to Delhi Police - (05 Mar 2021)

CRIMINAL

Delhi High Court has directed the Uttar Pradesh Police to handover crucial case material related to the death of a 26-year old farmer, Navreet Singh, who died during the tractors rally on the Republic Day Tractor Parade in the capital, including the original X-Ray, post-mortem video and inquest report to the family of the deceased and to the Delhi Police, on a prayer made by them in this regard.

Tags : DELHI HIGH COURT   FARMER’S DEATH DURING TRACTOR RALLY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved