Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Tripura HC Stays Probe into Facebook Post by Person Associated with Political Party - (05 Jul 2021)

CRIMINAL

Tripura High Court has stayed probe in a matter wherein a person, associated with a political party, had put a post on his Facebook account "Finish the end" and thereafter, he was booked for the offences punishable under Sections 153, 153A, 109, 506 of the Indian Penal Code, 1860 read with Section 120B.

Tags : TRIPURA HIGH COURT   FACEBOOK POST BY PERSON ASSOCIATED WITH POLITICAL PARTY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved