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    

SC Refuses to Entertain Plea for Default Bail by Former UP Minister Gayatri Prajapati - (18 Nov 2021)

CRIMINAL

Supreme Court has declined to entertain an application of default bail moved by former Uttar Pradesh Cabinet Minister Gayatri Prajapati and instead observed that the appropriate remedy in this regard would lie before the Allahabad High Court. A Special Court in Lucknow had declined to grant default bail to Prajapati and had also granted custody to the Enforcement Directorate (ED) in a money laundering case registered against Prajapati.

Tags : SUPREME COURT   FORMER UP MINISTER GAYATRI PRAJAPATI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved