Delhi’s Chief Minister, Arvind Kejriwal, was arrested on 21-03-2024 in connection with the Delhi Liquor Excise Policy, implemented in November 2021 to tackle the liquor mafia and boost revenue.
Justice Ritu Raj Awasthi was functioning as the Chairperson of Law Commission of India and resigned from this post on 26-03-2024 after a tenure of 17 months.
“The grant of a pre-trial injunction against the publication of an article may have severe ramifications on the right to freedom of speech of the author and the public’s right to know.”.
Punjab and Haryana High Court refused to grant bail to the petitioner stating that “the petitioner’s vulnerabilities are his own failings. This court’s job is to do justice to all affected, impacted, and concerned.”
The High Court while upholding the quantum of compensation, agreed with the observation of the Trial Court that at the age of 55 years, the wife had lost her prospects vis-à-vis her personal life after being subjected to domestic violence from 1994-2008.