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    

Raj. HC Acquits 4 Convicts in 2008 Jaipur Blasts Case - (30 Mar 2023)

CRIMINAL

Rajasthan High Court while acquitting four convicts in 2008 serial Jaipur blast case and upholding conviction of one other accused has observed that investigation was not fair and appeared that unfair means were employed by investigating agencies during the probe.

Tags : RAJASTHAN HIGH COURT   2008 SERIAL JAIPUR BLASTS CASE   UNFAIR MEANS   PROBE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved