Supreme Court grants interim bail to SP Leader Azam Khan; Directs him to seek regular bail within two weeks
Supreme Court: In a major relief to Samajwadi Party Leader Azam Khan, the 3-judge bench of L. Nageswara Rao, BR Gavai and
azam khan
Azam Khan’s remarks on Bulandshahar Rape Case: 5-judge Constitution Bench to decide whether a minister can claim free speech in such matters
Supreme Court: In the plea filed by a man whose wife and daughter were allegedly gangraped in July last year on a highway
Bulandshahar Rape Case: Court to decide what action is to be taken in case of insensitive comments by a public personality
Supreme Court: In furtherance of the orders issued by the court in the Bulandshahar rape case on 28.09.2016 in the light of