Whoever belongs to any gang of persons associated in habitually committing theft or robbery, and not being a gang of dacoits, shall be punished with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine.
Thursday, 23, Apr, 2026
- एक या दो आपराधिक मामलों के आधार पर किसी को 'गुंडा' घोषित नहीं किया जा सकता, इलाहाबाद हाईकोर्ट का महत्वपूर्ण फैसला
- UCC में क्या-क्या बदलाव किए, जवाब दे सरकार; जमात-ए-उलेमा हिंद की याचिका पर हाईकोर्ट
- जैविक पिता नहीं होने पर बच्चे का भरण‑पोषण देना जरूरी नहीं...मेंटेनेंस मामले में सुप्रीम कोर्ट का अहम फैसला
- अब PM मोदी के भाषण पर भी कांग्रेस को आपत्ति, कांग्रेस MP ने सुप्रीम कोर्ट में दायर की याचिका
- हाईकोर्ट: सीबीएसई स्कूलों के लिए टीचर टेस्ट, पॉलिसी पर बहस पूरी; फैसला सुरक्षित
- Denial of Child Care leave defeats Child’s right to maternal care, rules HC
- Schools & Colleges under Drug Siege | SC flags concern 'Peddlers actively using Students as Drug Sellers inside Campuses'
- Higher Qualification vs Minimum Experience Requirement, SC Explains
- Facts can't be Disputed in Second Appeal, Rules SC
- No case of Cheating madeout on Cash Transactions without Documentary Evidence, Rules HC
- Pending Arbitrations do Not End with Death of a Party, Rules SC
- Temple control debate Intensifies, Centre says Govt not interested
- Panel told evidence against Justice Varma strong enough to sustain removal charges
- UP में बेवजह मदरसों की जांच पर इलाहाबाद हाई कोर्ट सख्त, योगी सरकार और ATS को किया तलब
- हाईकोर्ट में बीजेपी विधायक की पेशी, बिना शर्त माफी के बाद भी राहत नहीं, 14 मई को फिर हाजिर होंगे संजय पाठक
