Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

Rajasthan HC Orders Release of Suspended ADJ Jitendra Gulia in Sexual Assault Case - (23 Mar 2022)

CRIMINAL

Rajasthan High Court has ordered the release of suspended additional district judge (ADJ) Jitendra Gulia and two other accused, Rahul and Anshul, on bail who were charged of sexually abusing a 13-year-old boy.

Tags : RAJASTHAN HIGH COURT   SUSPENDED ADJ JITENDRA GULIA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved