Supreme Court Flags Excess Records as Cause of Delays in Corruption Case Prosecutions  ||  Supreme Court: Outgoing Partner’s Share Valued on Assessment Date, Not Dissolution Date  ||  Supreme Court Acquits Two Murder Convicts, Finds Prosecution Story Suspicious  ||  SC Restores SEBI Fraud Proceedings against Vedanta over 2014 Share Buyback  ||  CCI Rejects Kerala Private Bus Operators’ Challenge to Free KSRTC Travel for Women  ||  Chhattisgarh HC: Sharia Body can't Decide Muslim Woman's Marital Status or End Marriage  ||  MP High Court: Adult Woman Can Become Jain Saadhvi Despite Parents’ Opposition  ||  MP High Court Quashes 70%-80%-90% Pay Rule for Class III, IV Staff during Probation  ||  SC: Pre-2015 NH Act Awards Must Follow 1894 Act for Solatium and Interest  ||  SC: Service Rendered Before Regularization Must Be Counted for Pension Benefits    

UP Court Acquits MP Atul Rai in Rape Case - (10 Aug 2022)

CRIMINAL

Uttar Pradesh Court has acquitted Bahujan Samaj Party (BSP), MP Atul Rai, in an alleged rape case filed by a 24-year-old woman as it noted that the FIR against him was lodged pursuant to a political conspiracy so as to defeat him in the 2019 Lok Sabha elections.

Tags : UTTAR PRADESH COURT   RAPE   POLITICAL CONSPIRACY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved