allegation Archives

‘Mere allegation that prosecutrix may be a member of gang of honey trapping, not sufficient to direct further investigation u/s 173(8) CrPC’; Delhi HC imposes Rs 20,000 costs

“The objective for ‘further investigation’ is to find the truth and bring evidence on record for ensuring substantial justice. However, this right does not extend to mere ‘reinvestigation’ or ‘fresh investigation’ to be started ab initio.”

Case Briefs High Courts

Not permissible to conduct mini-trial u/s 482 of CrPC to determine if an allegation constitutes an offence: Himachal Pradesh High Court

“The fact that the Trial Court had not issued the summons under all the Sections mentioned in the complaint and had given the reasons, negate the plea of the petitioners that the Trial Court had not applied its mind while issuing the summons.”

Case Briefs High Courts

Allegations of extra marital relationship constitutes grave assault on reputation of spouse, thus amounts to worst form of cruelty: Himachal Pradesh HC upholds divorce

“Needless to say, matrimonial matters are matters of delicate human and emotional relationship and to maintain such relationship for a long, there is requirement of mutual trust, regard, respect, love and affection.”

Case Briefs High Courts

Andhra Pradesh High Court | Mere allegations of pressure or harassment at workplace will not suffice to attract ingredients of S. 306 IPC; Proof of instigation and abetment is necessary

Andhra Pradesh High Court: Subba Reddy Satti J. granted anticipatory bail to the Chief Executing Officer (applicant-accused) as on perusal

Case Briefs High Courts

HP HC | Failure to reply to show cause without reasonable delay to be considered as allegation impliedly admitted

Himachal Pradesh High Court: Ajay Mohan Goel J., dismissed the petition being devoid of merits. The facts of the case are that

Case Briefs High Courts

Defamation| By mere levelling of allegation without any substance, presumption cannot be drawn that it was in discharge of public duty: Chhattisgarh HC

Chhattisgarh High Court: The Bench comprising of Goutam Bhaduri, J. allowed an appeal concerning the defamatory publication made against two doctors in

Case Briefs High Courts

Arrest cannot be made in a routine manner on mere allegation of commission of an offence

Madhya Pradesh High Court: An appeal was filed under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act,