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    

Kar. HC Stays Proceedings Against Advocates Accused of Obstructing Policeman, Snatching His Phone - (06 Dec 2023)

CRIMINAL

Karnataka HC has stayed criminal proceedings initiated against four advocates of Chikkamangaluru Bar Association who allegedly stopped police officer from performing his duties and snatched his phone when he went to record the statement of an advocate who was allegedly assaulted by the police.

Tags : KARNATAKA HC   CHIKKAMANGALURU BAR ASSOCIATION   CRIMINAL PROCEEDING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved