Calcutta HC Disqualifies Politician Mukul Roy from Assembly under Anti-Defection Law  ||  Supreme Court Bans Mining in and Around National Parks and Wildlife Sanctuaries  ||  Supreme Court Terms Delay in Framing Charges for 4 Years in Maharashtra Case ‘Shocking’  ||  Kerala High Court: Widow’s Remarriage No Bar to Compassionate Appointment  ||  Delhi HC: Child Care Leave Not Absolute but Cannot Be Denied Arbitrarily  ||  Bombay HC: Furnace Oil Not Part of ‘Plant & Machinery’, No Complete Sales Tax Set-Off  ||  MP HC: Injury Not Required to Prove Attempt to Murder  ||  Supreme Court: Tenant Must Pay Rent Despite Appeal Against Fixation Order Without Stay  ||  Supreme Court: Counterclaim under Order 8 Rule 6A CPC Allowed Only Against Plaintiff  ||  SC: Externally Procured Parts Given For Assembly, Not Used in Manufacture, Not Liable to Excise Duty    

J&K&L HC Grants Bail to Accused Charged Under UAPA - (26 May 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has granted bail to a man booked under Unlawful Activities (Prevention) Act, 1967, merely because he was seen in the company of a member of a terrorist organization.

Tags : JAMMU & KASHMIR & LADAKH HIGH COURT   BAIL   UNLAWFUL ACTIVITIES (PREVENTION) ACT   1967  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved