CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Bom. HC: Bail Granted to Man on Ground of Having No Intention to Disrupt Public Peace - (05 Sep 2024)

CRIMINAL

Bombay High Court while granting bail to an accused booked for promoting and supporting Naxalism through his messages on social media, has observed that hat there was no disturbance of law and order or public order or peace and tranquility in the area after the said message was circulated.

Tags : BOMBAY HIGH COURT   PUBLIC PEACE   NAXALISM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved