Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension  ||  SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease  ||  Gujarat HC: Waqf Board Inquiry into Religious Character Not Barred by Places of Worship Act  ||  Gauhati HC Rejects Failed Candidates’ Challenge to Law Officers’ Appointment Procedures  ||  Kerala HC Grants Pre-Arrest Bail to Woman Accused of Throwing Newborn, Cites Lack of Intent  ||  P&H HC Quashes Case, Holds 'Heart Lung Pack' was not a Notified Drug in 2010  ||  Kerala HC: Illegal Arrest Entitles Accused to Release, Not Bail  ||  Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit    

Special NIA Court Rejects Bail Application of Anand Teltumbde in Bhima-Koregaon Case - (13 Jul 2021)

CRIMINAL

Special National Investigation Agency Court has rejected the bail application of former IIT professor and academic Anand Teltumbde, booked under the Unlawful Activities (Prevention) Act, 1967 in the Bhima Koregaon-Elgar Parishad case.

Tags : SPECIAL NATIONAL INVESTIGATION AGENCY COURT   ANAND TELTUMBDE   BHIMA-KOREGAON CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved