Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  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    

Chhattisgarh High Court Grants Bail to Chaitanya Baghel in Alleged Liquor Scam Case - (05 Jan 2026)

CRIMINAL

Chhattisgarh High Court has granted bail to Chaitanya Baghel, son of former Chief Minister and Congress leader Bhupesh Baghel, in two liquor scam cases linked to alleged liquor syndicate operations that reportedly took place between 2019 and 2023.

Tags : BAIL   LIQUOR SCAM CASE   CHAITANYA BAGHEL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved