J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

SC Issues Notice in Plea Challenging Bail Granted to BJP Leader Rakesh Singh in NDPS Case - (16 Dec 2021)

Supreme Court has issued notice in a special leave petition filed by State of West Bengal assailing Calcutta High Court's order of granting bail to BJP leader Rakesh Singh who had been arrested by the Kolkata police in connection with his alleged involvement in a drug recovery case.

Tags : SUPREME COURT   BJP LEADER RAKESH SINGH IN NDPS CASE  

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