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The Court stated that the objections raised by respondent that if petitioner was released on bail then he may abscond to evade criminal justice, are untenable because the petitioner is a Secretary for SDPI political party.
Bombay High Court: While granting bail to the Bhima Koregaon accused, Dr. Anand Teltumbde, the Division Bench comprising Milind N.
Supreme Court: The bench of Ajay Rastogi and Abhay S. Oka*, JJ has granted bail to Thwaha Fasal and Allan Shuaib, booked
Kerala High Court: A Division Bench of A. Hariprasad and N. Anil Kumar, JJ. dismissed the appeals filed by the appellants by
The Unlawful Activities (Prevention) Amendment Bill, 2019 has been passed by Parliament. The Bill will amend the Unlawful Activities (Prevention) Act, 1967
S.O. 1806(E)—Whereas, the Unlawful Activities (Prevention) Act, 1967 (37 of 1967) (hereinafter referred to as the said Act) has been enacted to
S.O. 693(E)—Whereas, the Unlawful Activities (Prevention) Act, 1967 (37 of 1967) (hereinafter referred to as the said Act) has been enacted to