[POCSO] Delhi High Court| Unfair to quash FIR only because the accused is child victim’s real father having matrimonial discord with mother
Delhi High Court: In a case filed under Section 482 of Criminal Procedure Code, by an accused who happens to
quashment of proceedings
Jharkhand High Court | Criminal proceedings against Directors cannot continue when the Company has not been arrayed as a party
Jharkhand High Court: Sanjay Kumar Dwivedi, J., quashed the criminal proceeding registered under Sections 420, 406, 34, 120-B of the Penal Code
Punjab and Haryana High Court | Proceedings in non-compoundable offences can be quashed on the basis of compromise between accused and victim
Punjab and Haryana High Court: In the case relating to the compundable offence under Section 420 of the Penal Code, 1860 and
Explained| Can proceedings against a charge-sheeted accused be quashed if other suspects have not been charge-sheeted?
Supreme Court: The bench of MR Shah and BV Nagarathna, JJ has held that merely because some of the persons who might
HC quashes proceedings based on “draft charge-sheet” yet to be placed before Magistrate! Clear abuse of S. 482 CrPC, holds SC
Supreme Court: In a case where the Gujarat High Court had quashed criminal proceedings at the behest of persons who were not
In what circumstances can a criminal proceeding be quashed? Supreme Court yet again answers the “hotly debated” question on scope of exercise of HCs’ power under Section 482 CrPC
“The exercise of inherent power of the High Court is an extraordinary power which has to be exercised with great care and circumspection before embarking to scrutinise the complaint/FIR/charge-sheet in deciding whether the case is the rarest of rare case, to scuttle the prosecution at its inception.”
Criminal proceedings cannot be permitted to degenerate into weapon of harassment; HCs must quash frivolous FIRs: Supreme Court
“Inherent jurisdiction under Section 482 Cr.P.C. and/or under Article 226 of the Constitution is designed to achieve salutary purpose that criminal proceedings ought not to be permitted to degenerate into weapon of harassment.”
When a woman says she did not consent to a physical relationship, court should not presume otherwise
Supreme Court: In an appeal against the verdict of Gujarat High Court that quashed the criminal proceedings against a man accused for
Principles governing exercise of inherent power under Section 482 CrPC summarised
Supreme Court: The 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ, explaining the principles governing the
Rape charges cannot be quashed on mere retraction of prosecutrix’s statement
Delhi High Court: While disposing of a petition filed under Section 482 CrPC, the Single Bench of S.P. Garg, J. held that if
Compromise between legal heir and offender in a case under S. 304-A IPC does not warrant quashing of proceedings
Punjab and Haryana High Court: Deciding on the matter of whether the crime registered under Section 304-A of Penal Code, 1860 can