P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Scholarship Scam: All. HC Grants Interim Anticipatory Bail to Hygia Educational Group's VP - (31 May 2023)

CRIMINAL

Allahabad High Court has granted interim anticipatory bail to the accused Syed Ishrat Hussain Jafri, Vice President of the Hygia Educational Group on medical grounds asking Director SGPGI Lucknow for constitution of medical board to submit report within 3 weeks.

Tags : ALLAHABAD HIGH COURT   HYGIA EDUCATIONAL GROUP   SYED ISHRAT HUSSAIN JAFRI   SCHOLARSHIP SCAM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved