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    

Calcutta HC Grants Anticipatory Bail to BJP Leader, RSS Members in Assault Case - (18 Oct 2021)

CRIMINAL

Calcutta High Court has granted anticipatory bail to BJP Leader, Kailash Vijayvargiya, RSS member Jisnu Basu, and Pradeep Joshi in an assault case in view of the fact that the matter has reached the Supreme Court. The Court has observed that the petitioners/bail applicants should be granted bail till October 25 as the matter before the Supreme Court is set to be heard on October 20.

Tags : CALCUTTA HIGH COURT   ANTICIPATORY BAIL TO BJP LEADER   RSS MEMBERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved