Supreme Court: Registered Sale Deed Carries Strong Presumption of Genuineness  ||  SC: Registry Cannot Intrude Into Judiciary’s Exclusive Domain By Questioning Why a Party is Impleaded  ||  Calcutta HC: Third-Party Suits in a Deity’s Name are Allowed Only When The Sebait Loses Authority  ||  Madras HC: Encroachment on a Public Street Cannot be Allowed Even If It Has a Religious Character  ||  Karnataka HC: Bike Taxi Business Protected under Article 19(1)(G); State Can Regulate But Not Ban  ||  Allahabad HC: Not Specifying Arrest Grounds in Memo is Dereliction; Erring Cops Must be Suspended  ||  Del. HC Stresses Mandatory Legal Assistance to Preserve Fairness and Integrity of Criminal Trials  ||  Supreme Court: Delhi High Court Ruling upheld on Taekwondo National Sports Federation Recognition  ||  SC: Blockchain-Based Digitisation of Land Records Necessary to Reduce Property Document Litigation  ||  Supreme Court to NCLT : Limit Power to Decide Intellectual Property Title Disputes under IBC    

Kerala Court Dismissed Anticipatory Bail Application of CPM Leader Accused of Abetting ADM's Suicide - (29 Oct 2024)

CRIMINAL

A Kerala Court has denied anticipatory bail to CPM Member and former Kannur district Panchayath President, PP Divya, who is accused of abetting the suicide of Additional District Magistrate, Naveen Babu.

Tags : KERALA HIGH COURT   ANTICIPATORY BAIL   PP DIVYA   NAVEEN BABU  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved