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    

Chhattisgarh HC Stays FIR Against Ex-CM Raman Singh Over 'Congress Toolkit' Tweet - (15 Jun 2021)

CRIMINAL

Chhattisgarh High Court has stayed investigation in the First Information Report lodged against Dr. Raman Singh, BJP National Vice President and former Chief Minister of Chhattisgarh, in connection to his tweet claiming that the Congress party has prepared a toolkit to tarnish the image of the country in the foreign media. The Court has held that the FIR has been lodged by a political person with political motives.

Tags : CHHATTISGARH HIGH COURT   EX-CM RAMAN SINGH   'CONGRESS TOOLKIT' TWEET  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved