Supreme Court: Foreign Judgment Unenforceable in India Without Fair Opportunity to Defend  ||  Supreme Court: High Court Cannot Decide Appeal Pending Before Statutory Authority Due to Delay  ||  Supreme Court: SDO Lacks Authority to Change Land Classification under UP Zamindari Abolition Act  ||  Supreme Court: Man Not Liable For Maintenance if DNA Test Proves He is Not the Child’s Father  ||  SC: Prison Must Not Dilute Rights of Disabled Inmates; Oversight Given to High-Powered Panel  ||  Delhi High Court: Judges Would Have to Recuse if Children as Central Govt Counsel is Treated as Bias  ||  Delhi HC: Fresh Tenders Allowed Despite Existing Contracts; Anticipatory Grievances Not Entertained  ||  Delhi High Court: Judges Cannot Respond Publicly; Criticism Must Be Responsible and Evidence-Based  ||  J&K&L High Court: IO Not Bound By FIR; Can Modify Offences in Final Chargesheet U/S 173 CrPC  ||  Supreme Court: Brief Service Breaks Do Not Bar Ad Hoc Employees From Regularisation    

Meghalaya HC Directs to Provide Necessary Facilities to BA Student to Attend Virtual Classes - (29 Jun 2021)

CRIMINAL

Meghalaya High Court has directed the jail authorities to provide a BA student, who is accused in a case concerning gang rape of a 16 year old minor girl, necessary facilities required for attending virtual classes, while rejecting his bail application.

Tags : MEGHALAYA HIGH COURT   BA STUDENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved