Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Allahabad HC: Citizens Have Right to Protest Against Govt in Democracy W/O Committing Offence - (02 Sep 2022)

CRIMINAL

Allahabad High Court while stating that in democracy under our Constitution, people have the right to protest against Government policies/action/inaction, provided the protest does not lead to commission of offence, has modified the sentence awarded to Ex-MP Annu Tandon in Rail Roko Protest Case.

Tags : ALLAHABAD HIGH COURT   DEMOCRACY   PROTEST  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved