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A second-year student studying in College of Veterinary and Animal Sciences in Pookode, Wayanad was found hanging in the hostel due to alleged torture and ragging.
Shahjahan Sheikh was described by the court as a ‘strongman’ with significant political influence, was elected as a Karmadhaksya of Zilla Parishad, North 24 Parganas, and had ties to the ruling party. He is a prime accused in almost 42 criminal cases arising out of Sandeshkhali, eventually leading to his arrest by the State Police after a prolonged period of being absconded.
In 2018, the National Company Law Tribunal approved the resolution plan submitted for Amtek Auto by Liberty House, which was settled with 80% haircut for Deccan Value Investors in November 2021
This is not a case where sensitive information has been collected by the CBI and the disclosure of which would be prejudicial for the officers involved. This is also not a case where information is so sensitive that it cannot be shared with the public at large.
Earlier, the Court had granted him interim bail on medical grounds on 26-05-2023 and was further extended till 01-09-2023.
Supreme Court also clarified that Section 6A of the DSPE Act is a part of the procedure only, in the form of protection to the senior government servants and does not constitute any new offence or sentence.
Supreme Court clarified that if the accused and his advocate are non- conversant with the language, the question of providing translation may arise because the accused must get a fair opportunity to defend himself by understanding the material against him in the charge sheet.
The Finance Section of Pondichery University had found that from 2008 to 2016 a Professor had misappropriated the funds financed by the Government of India using fake and forged bills causing a wrongful loss to the Government of India to the tune of Rs.2.25 Crores.
Supreme Court further ordered the judicial committee and Dattatray Padsalgikar to submit separate reports before the Court.
The Director of Seashore Group of Companies was seeking Transfer of Criminal Cases pending against before various Courts to CBI Court as the CBI Court had clubbed other 22 FIRs pending against him.
The Court found that the conviction and life sentencing order suffered from patent infirmities and was based on presumptions.
The duty of the Court has been tried to be delegated to the prosecuting agency in the present case.
“The Courts have the power to cancel the bail and to examine the merits of the case in a case where the accused is released on default bail and released not on merits earlier. Such an interpretation would be in furtherance to the administration of justice.”
Supreme Court: In a case wherein the appeal challenged the final judgment and order passed by the High Court of
Delhi High Court: In a public interest litigation filed by an Advocate enrolled with the Bar Council of Delhi, practicing
Madras High Court: In a case relating to a petition filed by the Central Bureau of Investigation (CBI) for directing the media
State of Uttar Pradesh has accorded a general consent for investigation of cases by CBI in the whole of UP.
Supreme Court: The Court has declined to stay the investigation by the Central Bureau of Investigation (CBI) into the alleged involvement of