Karnataka HC Directs Authorities to Not Grant Permission for Construction Near Protected Monuments  ||  Delhi HC Sets Aside Ruling to the Extent of Restraining Indiamart to Provide ‘PUMA’ Search Option  ||  HP HC Grants Bail to NDPS Accused Citing Delay in Initiating Trial Proceedings  ||  Madras HC: Certification of an Entire Film Cannot be Denied Without Specifying the Objections  ||  J&K HC: Mere Registration of Criminal Case Doesn’t Constitute ‘Criminal Proc.’ for Impounding Passpor  ||  SC Refuses to Entertain Urgent Hearing of Plea Against Felling 875 Trees in HP  ||  SC Refuses to Stop Incineration of Toxic Chemical Waste from Bhopal Gas Tragedy  ||  SC Declines to Interfere with HC’s Order to Decide Schedule for Tiruchendur Temple Consecration  ||  Delhi High Court Grants Interim Relief to Mokobara in Trademark Case  ||  Delhi HC: Students Shouldn’t be Excluded from Admission because of Untimely Declaration of Results    

Bombay HC Denies Bail to Jyoti Jagtap in Elgar Parishad Case - (17 Oct 2022)

CRIMINAL

Bombay High Court has denied bail to Jyoti Jagtap, an accused in the Bhima Koregaon-Elgar Parishad Case under the anti-terror Unlawful Activities (Prevention) Act (UAPA).

Tags : BOMBAY HIGH COURT   BAIL  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved