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    

Kerala High Court Denies Bail to Man Who Injures Two Policemen - (01 Jul 2021)

CRIMINAL

Kerala High Court has denied bail to a man who brutally injured a couple of Police Officers who stopped him for not wearing a mask. The Court has observed that he was not eligible to be released on bail considering the nature of his offence and the fact that one of the police officials sustained very serious injuries.

Tags : KERALA HIGH COURT   BAIL TO MAN WHO INJURES TWO POLICEMEN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved