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 HC Grants Bail to Arjun Ayanki in Karipur Gold Smuggling Case - (01 Sep 2021)

CRIMINAL

Kerala High Court has granted bail to Arjun Ayanki, the second accused in the Karipur gold smuggling case, on stringent conditions, observing that though the complicity of this petitioner in the alleged crime was prima facie revealed from the materials so far collected by the investigating agency, considering the period of detention undergone by him in judicial custody as well the fact that the investigating agency could not complete the investigation of the case till date, he was entitled to ba

Tags : KERALA HIGH COURT   ARJUN AYANKI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved