Babri Masjid demolition| Special Judge conducting trail involving LK Advani & others writes to SC seeking protection
Supreme Court: The bench of RF Nariman and Surya Kant, JJ has asked the Uttar Pradesh government to pass orders within two
LK Advani
Babri Masjid Case: Bail granted to all 12 accused on personal bond of Rs. 50,000 each
On 30. 05. 2017, the Special CBI Court at Lucknow granted bail to all 12 accused including senior BJP Leaders L.K. Advani,
Babri Masjid Demolition Case: LK Advani and other senior leaders to be tried for conspiracy
Supreme Court: Giving out a major verdict, the Bench of P.C. Ghose and R.F. Nariman, JJ ruled that L.K. Advani, Vinay Katiar,