Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Gujarat HC Denies Bail to Congress Leader Accused of Conspiring Murder of BJP Councilor - (26 May 2022)

CRIMINAL

Gujarat HC has rejected the bail application filed by Congress Leader, who was charged for allegedly committing the offences u/s 302, 303 of IPC, while opining that there is sufficient evidence to form a prima facie view that he has hatched a criminal conspiracy to murder BJP amid political rivalry.

Tags : GUJARAT HIGH COURT   BAIL   CONSPIRACY TO MURDER   CONGRESS   BJP  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved