Whoever assaults or uses criminal force to any person being a public servant in the execution of his duty as such public servant, or with intent to prevent or deter that person from discharging his duty as such public servant, or in consequence of anything done or attempted to be done by such person in the lawful discharge of his duty as such public servant, shall be punished with imprisonment of either description afor a term which may extend to two years, or with fine, or with both.
Monday, 04, May, 2026
- हाईकोर्ट ने मस्जिद ध्वस्तीकरण पर लगाई रोक, प्रयागराज जंक्शन पुनर्विकास के लिए रेलवे ने दिया था नोटिस
- हाई कोर्ट का बड़ा फैसला: मौसेरी बहन से शादी 'अवैध', पत्नी को मिलेगा स्थायी गुजारा भत्ता
- मौत की सजा पर सुप्रीम कोर्ट सख्त, सजा तय करने से पहले रिपोर्ट अनिवार्य
- अर्जुन कपूर को हाई कोर्ट से बड़ी राहत, ऑनलाइन कंटेट पर गूगल और मेटा को सख्त हिदायत भी
- Delhi HC grants protection to personality rights of Actor Arjun Kapoor, restrains unauthorised use
- मोतीझील अतिक्रमण पर हाईकोर्ट सख्त, प्रशासन से मांगा जवाब, गर्मी की छुट्टियों के बाद अगली सुनवाई
- सुप्रीम कोर्ट का कड़ा रुख: रजिस्ट्री की कार्यप्रणाली पर सवाल; सुपर CJI जैसा व्यवहार बताया, जांच के आदेश
- आधार नियमों को सख्त करने वाली याचिका पर सुनवाई से सुप्रीम कोर्ट का इनकार
- Assessment Internship Opportunity at Arthashastra Legal, Bengaluru [3 Months; Offline]: Apply Now!
- JOB POST: Semi-Qualified Company Secretary at Lexansh & Co., Gurgaon [Offline]: Apply by May 7
- NHRC Online Short Term Internship Programme 2026 [May 18 – 29; Stipend of Rs. 2k; 100 Interns]: Apply by May 7
- NITI Aayog Internship 2026, New Delhi [May; 6 Weeks]: Apply by May 10!
- सीजीएसटी इंस्पेक्टर विकास कुमार को हाईकोर्ट से मिली जमानत
- Challenge to Transgenders Amendment Act: SC seeks responses from Centre and State Govts
- CJI raps SC Registry: Terms its conduct 'nasty' and considering themselves as 'super Chief Justice of India' for ignoring Order
