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 Refuses to Quash FIR Against Senior IPS Officer Charged With Sedition - (26 Jul 2021)

CRIMINAL

Chhattisgarh High Court has refused to quash an FIR against a suspended Additional DGP, who has been accused of tarnishing the reputation of the Government to destroy the peace and harmony of the State in a sedition case alleging that during the raids in the location linked to him, some documents were recovered which showed that he has been involved in promoting enmity among the communities.

Tags : CHHATTISGARH HIGH COURT   FIR AGAINST SENIOR IPS OFFICER CHARGED WITH SEDITION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved