Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Kerala HC Dismisses Swapna Suresh’s Anticipatory Bail Plea for Raising False Allegations Against CM - (10 Jun 2022)

CRIMINAL

Kerala High Court has dismissed the anticipatory bail plea filed by Swapna Suresh and Sarith P.S in a case registered against them for allegedly spreading false information against MLA K.T Jaleel, Chief Minister (CM) Pinarayi Vijayan and the Government.

Tags : KERALA HIGH COURT   ANTICIPATORY BAIL   FALSE ALLEGATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved