Bombay HC Conducts Emergency Hearing from CJ’s Residence as Court Staff Deployed for Elections  ||  Madras HC: Preventive Detention Laws are Draconian, Cannot be Used to Curb Dissent or Settle Politics  ||  HP HC: Mere Interest in a Project Cannot Justify Impleading a Non-Signatory in Arbitration  ||  J&K&L HC: Women Accused in Non-Bailable Offences Form a Distinct Class Beyond Sec 437 CrPC Rigour  ||  Bombay HC Restores IMAX’s Enforcement of Foreign Awards Against E-City, Applying Res Judicata  ||  Supreme Court Upholds Cancellation of Bail For Man Accused of Assault Causing Miscarriage  ||  J&K&L High Court Invalidates Residence-Based Reservation, Citing Violation of Article 16  ||  Kerala HC Denies Parole to Life Convict in TP Chandrasekharan Murder Case For Cousin's Funeral  ||  High Court Grants Bail to J&K Bank Manager in Multi-Crore Loan Fraud Case, Emphasizing Bail As Rule  ||  J&K HC: Civil Remedy Alone Cannot Be Used To Quash Criminal Proceedings in Enso Tower Case    

Calcutta HC Grants Anticipatory Bail to Youth Leader iIn Case of Alleged Violence During Protest - (20 Apr 2022)

CRIMINAL

Calcutta High Court has granted anticipatory bail to prominent youth leader and president of West Bengal Demorcatic Youth Federation of India, Meenakshi Mukherjee in a case pertaining to the incident of alleged violence during a march in Howrah to protest the murder of youth leader Anis Khan.

Tags : CALCUTTA HIGH COURT   ANTICIPATORY BAIL   YOUTH LEADER   WEST BENGAL DEMORCATIC YOUTH FEDERATION OF INDIA   MEENAKSHI MUKHERJEE   ANIS KHAN   VIOLENCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved