Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

2022 Minor's Mob-Lynching Case: Jharkhand High Court Transferred Probe To CBI - (07 Sep 2022)

CIVIL

Jharkhand High Court has transferred the probe into the 2022 mob lynching case of a minor boy to the Central Bureau of Investigation (CBI). The court prima facie held that the State Police had been hiding something about the case and it found it appropriate to transfer the probe to the CBI.

Tags : JHARKHAND HIGH COURT   PROBE   MOB LYNCHING CASE   CENTRAL BUREAU OF INVESTIGATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved