Guj HC | Cooperating with the investigating agency entitles accused for bail
Gujarat High Court: The Bench of Vipul M. Pancholi, J. allowed a petition seeking anticipatory bail subject to certain restrictions. In the pertinent
forged documents
Jobs and admissions on the basis of fake caste certificates not valid
Supreme Court: The bench of J.S. Khehar, CJ and Dr. D.Y. Chandrachud, J held that the Government jobs and admissions secured in