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 Asks Delhi HC to Decide on Plea Seeking FIR Against Politicians for Alleged Hate Speech - (17 Dec 2021)

Supreme Court has asked the Delhi High Court to decide expeditiously, preferably within three months, a writ petition seeking registration of FIR and investigation against BJP leaders Kapil Mishra, Anurag Thakur, Parvesh Verma and Abhay Verma who allegedly made hateful comments to incite the Delhi riots of 2020.

Tags : SUPREME COURT   FIR AGAINST POLITICIANS FOR ALLEGED HATE SPEECH  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved