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“The huge and unexplained delay of over 60 years in initiating dispute with regard to the ownership of the land, and the criminal case being lodged only after failure to obtain relief in the civil suits, coupled with denial of relief, reeked of malafide on the part of the complainant.”
Allahabad High Court: Ajay Bhanot, J., while allowing the present petition, on e-bail applications, said, “The process of law cannot move at
Supreme Court: In a case where abuses were hurled by a person of upper caste at a person belonging to Scheduled Caste
Himachal Pradesh High Court: Jyotsna Rewal Dua, J. disposed of a petition seeking ad-interim and regular bail due to inappropriate charges put
Gujarat High Court: The Bench of S.H. Vora, J., allowed an appeal made for granting of bail. The facts of the case
Supreme Court: Upholding the validity of the investigative process, under the provisions of the Scheduled Castes and the Scheduled Tribes (Prevention of