Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items  ||  Patna High Court: Mere Sight of Spouse in Compromising Position doesn't Prove Adultery  ||  Sikkim High Court: POCSO Case not Quashed on Settlement after Survivor Turns Major  ||  Chhattisgarh High Court: Backward Classes Commission Cannot Decide Private Commercial Disputes  ||  SC: Futures & Options Investors Cannot Recover Trading Losses From Professional Clearing Members  ||  Supreme Court: NCTE Executive Committee Can Seek Annual Reports From Teacher Education Institutes  ||  SC: S.362 CrPC Cannot Limit HC’s Inherent Power to Recall Judgment Causing Miscarriage of Justice  ||  Supreme Court Upholds RBI’s Power to Supersede Multi-State Co-op Bank Boards Beyond Six Months  ||  Supreme Court: Retaining Victim in a Specific Role Cannot Reduce Functional Disability    

Bom. HC: Prosecutions Must Not be Launched to Stifle Agitations that are Part of Democratic Process - (17 Mar 2025)

CIVIL

Bombay HC has observed that prosecutions must not be launched to stifle agitations that are part of the democratic process so long as people do not take the law into their own hands or indulge in violence or damage to public or private property.

Tags : BOMBAY HIGH COURT   STIFLE AGITATIONS   DEMOCRATIC PROCESS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved