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Unfounded criminal charges and long drawn criminal prosecution can have serious consequences. A person subjected to such litigation suffers immense mental trauma, humiliation and monetary loss.
Punjab and Haryana High Court held that after the death of wife custody of dowry articles belongs to the family of the deceased wife.
The Telangana High Court upheld the conviction of a husband under Section 498A of Penal Code, 1860 (IPC) despite there being contradictions in the dying declarations as there were consistent statements about abuse and cruelty committed on the wife in all the dying declarations.
Telangana High Court: In a case where the offences alleged against the petitioners under Section 498-A of the Penal Code,
Supreme Court: In an appeal directed against the judgment passed by the Punjab and Haryana High Court, confirming the Family Court’s order
Gujarat High Court: Nirzar S. Desai, J. quashed an FIR and its consequential proceedings which were registered for the offences punishable under
Delhi High Court: The Single Judge Bench of Yogesh Khanna, J., ordered the release of a 27-year-old accused of rape on bail,
Punjab & Haryana High Court: While deciding an appeal arising from a divorce petition, the bench of Ritu Bahri, J. and Meenakshi
Karnataka High Court: Hemant Chandangoudar J. quashed the FIR against accused 5 being the woman who had illicit relations with
Chhattisgarh High Court: Sanjay S. Agrawal, J., reversed the judgment of the trial court and granted divorce in an application filed by
Madhya Pradesh High Court: Rajeev Kumar Shrivastava, J. allowed a petition which was filed to quash FIR for offence under Sections 498-A,
“No doubt, that a Judicial Officer while discharging his/her duties, is expected to be independent, fearless, impassionate and non-impulsive. But a Judicial
“A criminal trial leading to an eventual acquittal also inflicts severe scars upon the accused.”
Bombay High Court: Sarang V. Kotwal, J., on noting that the husband and wife cannot live together and there were constant quarrels
“A push in the right direction is required to accomplish the task of eradicating this evil which has become deeply entrenched in our society.”
Kerala High Court: M.R. Anitha, J., decided whether gifts given to the bride during marriage by parents be covered under ‘Dowry’ or
Delhi High Court: While addressing a matrimonial dispute, Division bench of Vipin Sanghi and Jasmeet Singh, JJ., held that, In cases where
Chhattisgarh High Court: Rajendra Chandra Singh Samant, J., dismissed the petition being devoid of merits. The facts of the case are such
Supreme Court of India: In an appeal regarding dowry death case the Division Bench of Navin Sinha and R. Subhash Reddy, JJ.,
Calcutta High Court: Bibek Chaudhuri, J., expressed that, voluntary presents given at or before or after the marriage to the bride or