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Supreme Court noted that there are multiple FIRs that have been registered over a period, thereby attracting the issue of wreaking vengeance out of private or personal grudge as alleged.
It is very unfortunate that now a days, in maximum cases the women are using false rape FIRs as a weapon just to grab money from State, which should be stopped.
The petitioners were duty bound to supply packaged drinking water of IRCTC’s brand called Rail Neer but instead have been supplying other packaged drinking water, a brand cheaper than Rail Neer, but claiming reimbursement at the rate of Rail Neer causing loss to the Government Exchequer.
Supreme Court said that once there is no eyewitness of the incident, the prosecution will have to establish a motive for the commission of the crime because in a case of no direct evidence, motive has a major role.
As a Court of record, the High Court is attributed only with the power to punish for its contempt and the contempt of Courts Subordinate to it and not the Court which is superior to it.
“Permitting registration of a FIR cannot be a frolicsome act on the part of the Magistrate” – The Court noted that callous attitude of Magistrates has given tremendous rise to huge litigations.
Allahabad High Court gave three weeks to the respondents to file the counter affidavit and two weeks thereafter to the petitioner to file rejoinder affidavit.
The Court made strict observations regarding conduct of the police officers of Bilasipara Police Station and directed the enquiry officers to expediate the investigations.
Allahabad High Court opined that the offence alleged in the impugned FIR would definitely fall within the ambit of Section 153-A and Section 505(2) of IPC which are cognizable offences. Thus, refused to quash the FIR against Secretary of UP Youth Congress, Sachin Chaudhary
Allahabad High Court noted that Special Investigation Team has been vigorously and vigilantly conducting the investigation into the FIR and it has also been provided all the requisite paraphernalia needed for appropriate investigation of the crime.
MP/MLA Court, Varanasi: Avanish Gautam, Special Judge, MP-MLA Court convicted and sentenced former Member of Legislative Assembly (MLA) Mukhtar Ansari to life
The Court was of the view that the petitioner’s utterances towards the victim and the allegations stated in the FIR, prima facie attract the penal provisions related to sexual harassment.
Allahabad High Court said that the FIR has been lodged by the grandmother of the accused and she is not an eyewitness. The other witnesses are also not the eyewitnesses in the instant matter and only on hearsay basis, the bail of the accused has been rejected.
Madras High Court said that there is no reason why the complaint was not filed either before IBBI or NCLT for the alleged fraud.
Women or girl raped is not an accomplice and to insist on corroboration of the testimony, amounts to insult to womanhood.
The Delhi High Court observed that it was aware of the conflict that plagued women who were torn between societal and familial pressure to bear sons and the emotional stress and moral uncertainty they experienced for not bearing a male child.
The High Court’s order came in reference to the FIR filed by the President of Assam Youth Congress who has levelled allegations of mental harassment on Indian Youth Congress President, Srinivas BV.
Allahabad High Court said that the facts prima facie shows that the act of the Advocate amounts to criminal contempt referred to in section 2(c) of the Contempt of Courts Act, 1971
Allahabad High Court said that joy ride of four friends converted into a tragic ride, wherein one friend died. The applicant and other co-accused appears to be negligent as they, despite being adult boys, have not discharged their duty to help injured friend in order to provide proper medication.
The Supreme Court doubted the prosecution’s story due to various lacunas existing in it, the manner in which the investigation was conducted and the material inconsistency in the statements of the eyewitnesses.