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  • No Politics Please Over Plan To Assassinate PM Modi

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No Politics Please Over Plan To Assassinate PM Modi

Courtesy/By: SANJEEV SIROHI  |  11 Jun 2018     Views:2144

 To begin with, it is after 27 years that once again I am feeling in the same manner as I felt when I first got to hear of Rajiv Gandhi – our young and dynamic leader and former PM being assassinated while canvassing at a rally in Sriperumbudur in Tamil Nadu! I am completely aghast and shocked to learn that now once again anti-India external forces in full connivance with internal enemies were making a serious plan to assassinate PM Narendra Modi at any cost while he reaches out to the public!
                                         But what has shocked me most is that some Congress leaders and Left leaders have tried to dismiss it as a “publicity stunt” and “vote garnering tactic”! Nothing can be more sinister and shocking than this!
                                             I may differ with PM Narendra Modi on hundred issues but he is our PM and we have to accord him always the due importance which he so richly deserves. He has reached the top post by his sheer hard work and courage. He has faced all sorts of difficulties in his life and converted them into his most useful opportunities which no one can ever deny!
                                             I am however happy to note that the reaction of both former UP CM Akhilesh Yadav and Mayawati has been much more balanced and nuanced. Both have termed it as “most serious” and both have called for an independent inquiry by CBI and top intelligence agencies to unearth the real truth and both external and internal elements involved in the diabolical conspiracy to assassinate PM Modi! I shudder to even think of the situation if our PM Modi is assassinated! We all must stand solidly behind PM Modi and there should be just no politics on this! No one involved in any manner with the planning to assassinate PM Modi should be spared under any circumstances! No politics on this! Why can’t we speak like in Russia, USA, UK and other countries in one voice on this!
                                                  India needs the dynamic stewardship of PM Narendra Modi at this critical juncture. I may differ and even be angry with him on his soft policy on Kashmir especially when it comes to stone pelters and his not setting up more high court benches in different parts of UP especially West UP which owes for more than half of pending cases in the last 4 years that her has been in power but that does not mean that I don’t respect him! I have learnt just recently that Ravi Shankar Prasad who is our Union Law Minister while meeting a delegation of lawyers from West UP comprising former General Secretary Prabodh Sharma, Sanjay Sharma among others and Union Minister for State Gen VK Singh had categorically supported the setting up of a bench in West UP and had said that only place remains to be decided! Even when it comes to stone pelters I have learnt that PM Modi is against pardoning all of them and it was CM Mehbooba who was behind all this but this has rarely been reported in the media!
                               Anyway, coming back to the main issue, the Pune police have allegedly recovered a letter dated April 18, 2017 mentioning a plan to assassinate Prime Minister Narendra Modi from a person arrested in connection with Maoist activities recently. The document was submitted in court by the Pune police on June 7. Addressed to one “Comrade Prakash” by another person identified only by the letter R, it raises concerns about the Modi-led BJP winning 15 states in quick succession.
                                  It read as: “If this pace continues, it would mean immense trouble on all fronts. Com Kisan and a few other senior comrades have proposed concrete steps to end the Modi raj.” This letter was found from the home of Delhi based activist Rona Wilson. The police suspect that the letter signed “R” is for Rona Wilson!   
                                  Going forward, the letter goes on to suggest a strategy to assassinate the Prime Minister. It reads as: “We are thinking along the lines of another Rajiv Gandhi-type incident. It sounds suicidal and there is a good chance that we might fail, but we feel that the party PB/CC must deliberate over our proposal. Targeting his road shows could be an effective strategy. We collectively believe that survival of the party is supreme to all sacrifices.” Pune Joint Commissioner of Police Ravindra Kadam said several virtual and physical documents were recovered during anti-Maoist raids conducted on April 17. All this cannot be downplayed and has to be taken with utmost seriousness as it involves conspiracy to kill our PM Narendra Modi!
                                            To be sure, a scanned copy of this particular letter was allegedly found on the laptop of Rona Wilson Jacob who is one of the five people arrested on June 6 in connection with the Bhima-Koregaon violence. The others taken into custody along with him have been identified as Surendra Gadling, Sudhir Dhawale, Shoma Sen and Mahesh Raut. We also saw how media confronted SAR Geelani who earlier was under the scanner for his role in the Parliament attack on 13 December 2001 on his connections with Rona Wilson that were emerging. While admitting that he knew Rona he denied any conspiracy of any kind! But this needs thorough investigation to reveal the real truth!
                                              Needless to say, Union Home Minister Rajnath Singh very rightly said that the government is serious about the security of the Prime Minister. He further added while addressing a press conference after a two-day tour of Jammu and Kashmir that, “We are always serious about the prime minister’s security. The Maoists are fighting a losing battle. They are now active only in 10 districts in the country.” Those who always advocate holding talks with Maoists should better now wake up their ideas and start talking about neutralizing them in the same manner as Sri Lanka neutralized LTTE!
                                       What I find most despicable is that some leaders like Congress leader Sanjay Nirupam shamelessly suggest that the letter may have been planted! They must learn something from Akhilesh Yadav and Mayawati who have taken it most seriously and have called for an independent investigation by NIA, CBI and other intelligence agencies! On the contrary, Congress leader Sanjay Nirupam told ANI that, “I am not saying this is completely untrue, but it has been Prime Minister Modi’s old tactic, since he was Chief Minister of Gujarat. Whenever his popularity declines, news of an assassination plot is planted. So, it should be probed how much truth is in it this time.”
                                           How can a responsible leader like Sanjay Nirupam talk like this? How can he raise questions on news of assassination plot being planted? How can he even raise question marks on reports being planted by PM himself so brazenly? By the way, he is the same leader who even questioned the “surgical strike” conducted by our forces and left no attempt in maligning even our armed forces!
                                     For God sake, stop dragging this dirty politics on the question of life and death of our PM Narendra Modi! For God sake remember that Narendra Modi is PM not just of BJP but of entire India just like earlier Rajiv Ganddhi was PM not of just Congress but of India as a nation! No petty and dirty politics on this! Stop all this dirty, murky and petty politics on an all-important issue like this which directly concerns the security of our PM Narendra Modi and Maharashtra CM Devendra Fadnavis!
                                           It would be my earnest request to all leaders in particular Rajnath Singh who is Union Home Minister to ensure that the security level of PM Narendra Modi is raised several times from before especially as election time approaches! India cannot afford to lose PM Modi just like Rajiv Gandhi who died at such a young age of 46! PM Modi has still lot to give to this nation just like Rajiv Gandhi whom I always admired when I was then just a teen age boy!
                                             It is the primary duty of each and every citizen of India to be ready to pay extra also to ensure that there is no compromise on the security of PM Narendra Modi under any circumstances! Only God knows what would have happened if this conspiracy was not unravelled by the Pune police for which they must be commended and awarded also suitably! Most importantly, this must not be taken lightly and all attempts must be made to expose those leaders from different parties who have any role to play in this most dangerous and diabolical conspiracy to kill PM Modi!
                                           Addressing the Pune court on June 7, the Public Prosecutor Ujjwala Pawar said it was evident from the letter that the Maoists were planning to kill “someone” on the lines of Rajiv Gandhi’s assassination. She added that the sender of the letter mentions that the plot sounds suicidal, but the party must still deliberate on the proposal. She quotes the letter saying “We are thinking along the lines of another Rajiv Gandhi-type incident. It sounds suicidal and there is a chance that we might fail but party must deliberate on our proposal.” Most shocking and terrifying to read this!
                                        How can any good citizen of India raise questions on this and dismiss it as “planted to raise popularity level”? How can such a dangerous conspiracy to kill our PM Narendra Modi be treated so lightly? How can any Indian tolerate this open disrespect of our PM Narendra Modi? This is what I find most deplorable!
                                           It also cannot be lightly dismissed that in another development, sources in the state home department on June 8 said that Maharashtra Chief Minister Devendra Fadnavis also received two threat letters allegedly from Maoist groups over the last ten days. The letters which reached the Chief Minister’s office a week ago, have been handed over to the police. An official said while adding that both the documents mentioned the Gadchiroli encounters that, “They came after the recent anti-Naxal operations in Gadchiroli, in which 39 Maoists were killed. The letters have been handed over to the police for further investigation.”
                                      Now will Sanjay Nirupam question this also and dismiss this also as yet another “publicity stunt” most shamelessly? All dirty politics being played over the attempt to assassinate PM Narendra Modi and Maharashtra Chief Minister Devendra Fadnavis must stop right now and both these leaders must be given the highest amount of security because India needs the services of both these leaders and they both have a long way still to go! The letter which raises apprehension that their attempt to assassinate Modi may fail also but the attempt has to be made at any cost must be taken most seriously and not downplayed under any circumstances!
                                               Of course, strictest possible action must be taken against all those who are involved in any way in this diabolical and most dangerous conspiracy to eliminate PM Modi and CM Fadnavis! They cannot be allowed to escape by citing one loophole or the other in any law or by citing the Constitution itself! Any leniency of any kind on this would be betrayal of our long term national interest! This under no circumstances can be allowed to happen! No individual or group or party or law or even court or even Constitution itself can be above the unity and integrity of India which stands above everything else!  


Courtesy/By: SANJEEV SIROHI  |  11 Jun 2018     Views:2144

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Victim Has A Right To Assist The Court In A Trial ...
08 Aug 2019     Views:3013
Study of Lakes to be Conducted by NEERI...
07 Aug 2019     Views:1826
SC Denies Permission to Conduct DNA Tests...
07 Aug 2019     Views:1728
Whatsapp's fight against interference with User-Pr...
07 Aug 2019     Views:1536
Evidence Of A Solitary Witness In A Criminal Trial...
07 Aug 2019     Views:1597
High Court of Karnataka set aside the retirement o...
07 Aug 2019     Views:1776
Study of Lakes to be Conducted by NEERI...
06 Aug 2019     Views:1699
History-sheeter kidnaps and rapes a College Studen...
06 Aug 2019     Views:1762
No Room For Sympathy While Sentencing Terror Convi...
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Rejected Plea: Declaration of Vande Mataram as Nat...
05 Aug 2019     Views:1950
Madras HC corrects the computation error of Motor ...
05 Aug 2019     Views:1525
Fundamental Right To Privacy Not Absolute And Must...
05 Aug 2019     Views:1824
Diocese of Tanjore Society School gets relief from...
04 Aug 2019     Views:1728
THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER...
03 Aug 2019     Views:1805
Triple Talaq legislation is challenged in the Delh...
03 Aug 2019     Views:1509
Special Olympics International Football Championsh...
03 Aug 2019     Views:1428
Concession to be given to disabled persons appeari...
03 Aug 2019     Views:2082
Bombay High Court Hears Dowry Case Involving A Civ...
03 Aug 2019     Views:1837
Karnataka High Court on the condition of Roads...
02 Aug 2019     Views:2099
SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CA...
02 Aug 2019     Views:1626
RBI Changes Features Of New Currency Notes. Bombay...
02 Aug 2019     Views:1480
Interest Of Victim And Society At Large Must Also ...
02 Aug 2019     Views:1517
Abolition of Colonial Decorum in Courts...
01 Aug 2019     Views:5785
Punjab & Haryana HC Bans Use Of Loudspeakers Witho...
31 Jul 2019     Views:2352
ICJ Has Rightly Called Pakistan’s Bluff In Jadha...
26 Jul 2019     Views:1542
Review And Reconsider Conviction And Sentencing Of...
22 Jul 2019     Views:1577
Plaintiff Cannot Be Forced To Add Parties Against ...
21 Jul 2019     Views:1796
Biggest Slap By ICJ Directly Right On The Face Of ...
19 Jul 2019     Views:1499
Delhi HC Imposes Rs. 50,000 Cost On Woman For Fals...
17 Jul 2019     Views:1528
Non-Appointment Of Judges Affects Speedy Justice: ...
16 Jul 2019     Views:1446
Right To Get Anticipatory Bail Is Not Any Fundamen...
14 Jul 2019     Views:1816
Plea For Anticipatory Bail Not Maintainable Before...
13 Jul 2019     Views:1968
Divorce Cannot Be Granted Only On Ground Of Irretr...
11 Jul 2019     Views:1463
Right To Shelter A Fundamental Right; State Has Co...
08 Jul 2019     Views:1588
HC Cannot Reverse Acquittal Without Affording Oppo...
06 Jul 2019     Views:1351
Centre Is Legally Empowered To Create A High Court...
05 Jul 2019     Views:2046
Centre Must Now Immediately Order Creation Of HC B...
03 Jul 2019     Views:1412
UAPA: SC Dismisses PFI Leader’s Plea Seeking Dis...
02 Jul 2019     Views:1601
How To Record The Evidence Of Deaf And Dumb Rape V...
01 Jul 2019     Views:2444
Ban Advocates From Carrying Weapons Inside Court P...
26 Jun 2019     Views:2784
Enact Strict Law To Ensure Personal Safety Of Doct...
26 Jun 2019     Views:2767
Mere Aggressive Behaviour Of Wife Not A Ground Of ...
26 Jun 2019     Views:2903
Court Cannot Destroy Faith & Beliefs Of People: Ma...
07 Jun 2019     Views:1391
Insult Of Soldier In Name Of Law Is Most Disgracef...
07 Jun 2019     Views:1692
Courts Cannot Decide Eligibility And Essential Qua...
20 May 2019     Views:5045
SC Upholds Constitutionality Of Section 23 Of PCPN...
20 May 2019     Views:2767
My Unflinching Faith In CJI Stands Fully Vindicate...
20 May 2019     Views:1915
Solitary Confinement Of Death Convict Prior To Rej...
20 May 2019     Views:2255
Section 498A & 306 IPC: Incidents Which Happened M...
20 May 2019     Views:5738
Why Should UP Have Least High Court Benches In Ind...
20 May 2019     Views:1681
Successive Bail Applications Should Be Placed Befo...
20 May 2019     Views:9033
“Drop This Episode From Your Minds And Gossips...
20 May 2019     Views:1553
Is The Criticism Of In-House Procedure Justified?...
20 May 2019     Views:1765
Mere Pendency Of Civil Case Between Complainant An...
20 May 2019     Views:1476
Section 482 CrPC: HC Should Assign Reasons As To W...
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Delhi High Court Directs Government To Set Up 18 F...
20 May 2019     Views:1571
No New Appointments To Be Made From In-Service Can...
18 May 2019     Views:1411
Only Advocates Can Plead And Argue On Behalf Of Li...
09 Apr 2019     Views:3552
Nations Must Make Gun Laws More Stricter...
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SC Designates 37 Lawyers As Senior Advocates...
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Adding Additional Accused: To Invoke Section 319 C...
04 Apr 2019     Views:6687
SC Sets Aside Life Ban Imposed On Cricketer Sreesa...
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P&H HC Directs Protection Of Honest Officers While...
04 Apr 2019     Views:1607
Death Sentence Can Be Imposed Only When Life Impri...
19 Mar 2019     Views:2157
Islamabad High Court Rejects Plea Against Release ...
19 Mar 2019     Views:2321
Lawyers Resort To Seek Unnecessary Adjournments Am...
19 Mar 2019     Views:2414
Even Poem Can Help Save A Death Convict From Gallo...
19 Mar 2019     Views:2444
Educated Woman Supposed To Be Fully Aware Of Conse...
19 Mar 2019     Views:1457
Jammu and Kashmir HC Upholds PM’s Employment Pac...
19 Mar 2019     Views:1910
Magistrate Shall Specify Whether Sentences Awarded...
23 Feb 2019     Views:2627
Mere Inability To Repay Loan Does Not Constitute C...
23 Feb 2019     Views:3148
Inability To Establish Motive In A Case Of Circums...
23 Feb 2019     Views:2881
Punjab & Haryana HC Issues Slew Of Directions To C...
23 Feb 2019     Views:3180
Court Has to Confine Itself To The Four Corners Of...
23 Feb 2019     Views:1609
Long Pendency Amounts To A Special Reason For Impo...
23 Feb 2019     Views:1676
Successive Applications For Recalling Witnesses Sh...
23 Feb 2019     Views:3266
Lieutenant General (Rtd) Cannot Be Tried In A Gene...
06 Feb 2019     Views:2574
Autonomy Of the Bar Cannot Be Taken Over By The Co...
05 Feb 2019     Views:3244
Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019     Views:2485
No Authority Can Claim Privilege Not To Comply Wit...
04 Feb 2019     Views:2734
Death Sentence Only When The Alternative Option Is...
04 Feb 2019     Views:2810
SC Imposes Rs 5 Crore Penalty On A Medical College...
28 Jan 2019     Views:2080
A Judicial Officer Is Not An Ordinary Government S...
25 Jan 2019     Views:2194
Rape And Murder Of 8 Year Old Girl: SC Commutes De...
23 Jan 2019     Views:2245
Mere Allegations Of Harassment Without Proximate P...
23 Jan 2019     Views:2858
Legal Article Why Should They Speak Lies: Decease...
23 Jan 2019     Views:1764
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22 Jan 2019     Views:1633
NCW is a Lame Duck or Legal Guardian for women...
22 Jan 2019     Views:1522
Mutual Consent Divorce Procedure in Chennai Family...
21 Jan 2019     Views:6729
Quick Divorce in India...
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4 Important things to file Divorce in Chennai...
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How to get Divorce for Muslim Men ...
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Offences Under Section 307 IPC Can’t Be Quashed ...
17 Jan 2019     Views:3829
Suspicion, Howsoever Grave, Can’t Substitute Pro...
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Delhi HC Rejects AJL's Plea Against Centre's Order...
03 Jan 2019     Views:2616
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20 Dec 2018     Views:2699
Executive Magistrate Cannot Direct Police To Regis...
20 Dec 2018     Views:3280
Why Lawyers Of West UP Are Compelled To Strike Fre...
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19 Dec 2018     Views:2413
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12 Dec 2018     Views:2022
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11 Dec 2018     Views:2317
Bombay HC Quashes Government Resolution Making It ...
26 Nov 2018     Views:2452
SLP Against Death Sentence Shall Not Be Dismissed ...
26 Nov 2018     Views:2511
SC Allows Live-Streaming Of Public Proceedings In ...
26 Nov 2018     Views:2373
Sexual Offenders Registry For Law Enforcement Agen...
26 Nov 2018     Views:4606
Delhi HC Sentences 16 Policemen To Life Imprisonme...
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Men Too Have Right Not To Be Defamed And Denounced...
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Courts Have To Adequately Consider Defence Of The ...
26 Nov 2018     Views:1593
CJI Ranjan Gogoi Demonstrates His Firm Resolve And...
26 Nov 2018     Views:1530
SC Issues Directions On Examination Of Witnesses I...
26 Nov 2018     Views:3169
Aadhaar Held Mandatory For Government Subsidies An...
26 Nov 2018     Views:1993
Legal Article Now Bar Council ID Card Is Valid Id...
01 Nov 2018     Views:2753
SC Sets Deadline On Sale Of BS-IV Vehicles; Says H...
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Devotion Cannot Be Subjected To Gender Discriminat...
23 Oct 2018     Views:3835
There Cannot Be Any Mechanical Denial Of Appointme...
23 Oct 2018     Views:2879
Rights Of Accused Far Outweigh That Of Victims, Ne...
23 Oct 2018     Views:1763
SC Strikes Down 158 Year Old Adultery Law Under Se...
23 Oct 2018     Views:2842
Extra-Judicial Confession Of Accused Need Not In A...
23 Oct 2018     Views:2009
Leaders Of Outfits Calling For Mob Violence Liable...
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Section 377 IPC Decriminalised Partially By Supre...
23 Oct 2018     Views:2319
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23 Oct 2018     Views:2149
Court Must Not Go Deep Into The Matter While Consi...
26 Sep 2018     Views:2460
Reputation Of An Individual Is An Insegregable Fac...
26 Sep 2018     Views:3261
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18 Sep 2018     Views:4198
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17 Sep 2018     Views:1803
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14 Sep 2018     Views:1873
SC Stresses On Need To Develop And Recognize ‘De...
08 Sep 2018     Views:1805
Mirchpur Dalit Killings: “Atrocities Against SCs...
08 Sep 2018     Views:1983
SC Upholds Pan India Reservation Rule in Delhi; Bu...
03 Sep 2018     Views:2311
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018     Views:3157
People Without A Degree Performing Surgeries: Utta...
28 Aug 2018     Views:1892
Uttarakhand HC Issues Directions For Conserving ...
28 Aug 2018     Views:2361
12 Year Old Girl’s Rape And Murder: Constitute P...
28 Aug 2018     Views:2156
MP HC To Debar Members/Office Bearers Of Bar Counc...
22 Aug 2018     Views:1820
Special Squad, Police Patrolling Every 24 Hours To...
20 Aug 2018     Views:1978
NRC Being Prepared Under Supreme Court’s Watch I...
20 Aug 2018     Views:1979
Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018     Views:2128
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018     Views:2175
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018     Views:2143
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018     Views:2454
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018     Views:2424
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018     Views:1916
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018     Views:2013
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018     Views:1886
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018     Views:3263
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018     Views:3252
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018     Views:3102
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018     Views:2379
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018     Views:1715
SC Finally Decides Master Of Roster Case...
23 Jul 2018     Views:1656
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018     Views:2218
Remove Designations Like Police, HC, Journalist, A...
23 Jul 2018     Views:2196
Why Centre is Providing Security For Separatists B...
23 Jul 2018     Views:1955
Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
05 Jul 2018     Views:4805
Every Indian Should Salute Brave Soldier Aurangzeb...
05 Jul 2018     Views:3376
Uttarakhand HC Issues Directions To Curb Drug Pedd...
05 Jul 2018     Views:2687
Have A Functional National Law University Within 3...
05 Jul 2018     Views:2278
Establish Regional Bench Of AFT In The State Withi...
05 Jul 2018     Views:1670
Cancel Licences of Drivers Using Cell Phones; Helm...
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Uttarakhand High Court Puts Restrictions On Noise ...
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Supreme Court To Look Into Validity Of Amended Law...
05 Jul 2018     Views:1548
Mysterious Deaths, Rapes, Malnutrition, Unsanitary...
29 Jun 2018     Views:2729
No Politics Please Over Plan To Assassinate PM Mod...
11 Jun 2018     Views:2144
Free Mentally Ill Children And Formulate Policies ...
11 Jun 2018     Views:2564
Landmark Ruling By Uttarakhand HC On Solitary Conf...
07 Jun 2018     Views:3160
Right Of Adult Couple To Live Together Without Mar...
06 Jun 2018     Views:2248
Why BJP Will Be Wiped Out In West UP And UP?...
06 Jun 2018     Views:2325
Why UP Has Just One High Court Bench And West UP N...
05 Jun 2018     Views:1855
Women Governed By Muslim Personal Law Can Invoke P...
04 Jun 2018     Views:1602
Why Is BJP Not Creating More Benches In UP?...
01 Jun 2018     Views:1766
Probation Period To Count For New Civil Servants B...
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SC Women Lawyers Association Seeks Chemical Castra...
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SC Finally Steps In To Expedite POCSO Cases...
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UP Former CMs Can’t Stay In Govt Bungalows: SC...
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Make BCCI A Public Body: Law Panel...
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Self-Styled Godman Asaram Awarded Life Until Death...
01 Jun 2018     Views:1784
Why Cases Withdrawn Against Stone Pelters In Kashm...
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A High Court Bench For West UP In Meerut Is Impera...
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People Of Karnataka Should Worship Congress...
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Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018     Views:1677
Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018     Views:1813
Why No Death Or Life Term For Corruption?...
19 Feb 2018     Views:1592
Will Electoral Bonds Usher In Transparency?...
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How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018     Views:1678
Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:2157
Why Has Stone Pelting Been Legalised In Kashmir?...
12 Feb 2018     Views:1703
Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018     Views:1622
Soldiers Have Every Legal Right To Kill Stone Pelt...
12 Feb 2018     Views:3011
Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018     Views:1597
Female Foeticide Must Be Punished Most Strictly...
10 Feb 2018     Views:1855
Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018     Views:1602
New Consumer Protection Bill 2018 Will Entail More...
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CJI Brings Out A Roster To Allot Cases...
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Five Year Jail Term For Lalu In Third Fodder Scam ...
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SC Quashes All The 88 Mining Leases In Goa...
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Prevention Of Money Laundering Act -2002 (PMLA-20...
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Prevention Of Money Laundering Act-2002 Amended ...
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Prevention Of Money Laundering Act -2002 --U/S 45(...
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Prevention Of Money Laundering Act-2002 (P...
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Prevention Of Money Laundering Act-2002 PMLA...
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Right to Know...
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A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
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Enviornment protection is for saving universe...
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RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
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2G Scam : The 2G Scam and much more...
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Kerala teen surveillance case: Invasion of Privacy...
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