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    

Gauhati HC Grants Bail to Student Accused in IIT, Guwahati Rape Case - (24 Aug 2021)

CRIMINAL

Gauhati High Court has granted bail to a student who is an accused in the IIT, Guwahati rape case, noting that being a talented student, the accused is the state's future asset. The Court, however, did hold that prima facie, an offence of rape had been made of against the student-accused who has been charge-sheeted under Sections 376/328/307/120B of the Indian Penal Code, 1860.

Tags : GAUHATI HIGH COURT   IIT   GUWAHATI RAPE CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved