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    

Allahabad HC Denies Bail to Married Man Accused of Pressurizing Minor to Convert to Islam - (19 May 2022)

CRIMINAL

Allahabad High Court has denied bail to a married man who has been accused of trying to convert the prosecutrix to Islam and was pressurizing her to perform Nikah. The court noted that the accused not only betrayed his family, but also breached the trust of an innocent girl.

Tags : ALLAHABAD HIGH COURT   ISLAM   NIKAH   CONVERT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved