delhi high court
Case BriefsHigh Courts

At this stage of bail, it can hardly be said with any conviction that the promise of marriage made by the petitioner to the prosecutrix is ex-facie false; and that it has been made in bad faith, with no intention of being adhered to when it was given.

Madhya Pradesh High Court
Case BriefsHigh Courts

Madhya Pradesh High Court observed that “Only a false promise to marry made with an intention to deceive a woman would vitiate the woman’s consent being obtained under misconception of fact, but mere breach of promise cannot be said to be a false promise.”

Jharkhand High Court
Case BriefsHigh Courts

Jharkhand High court held that amarried woman cannot invoke section 376(2)(n) of the IPC, after establishing a relationship with man other than her husband

Kerala High Court
Case BriefsHigh Courts

    Kerala High Court: In a petition filed under Section 482 of the Code of Criminal Procedure (CrPC) for quashing the

Madhya Pradesh High Court
Case BriefsHigh Courts

Madhya Pradesh High Court: Vivek Agarwal, J. dismissed a bail application of an applicant who was in custody since 29-06-2022 for the

Tis-hazari
Case BriefsDistrict Court

Tis Hazari Court, Delhi: While deciding a bail application, Kamini Lau, J. granted anticipatory in a case where the complainant-girl was a

Op EdsOP. ED.

by Sudhanshu Chaudhari* and Amit Pai**

Case BriefsHigh Courts

Kerala High Court: Raja Vijayaraghavan V, J., allowed pre-arrest bail to the applicant accused of raping a women whom he allegedly met on

Case BriefsHigh Courts

Tripura High Court: Sanjay Karol, CJ, dismissed a criminal appeal filed against the decision of the Additional Sessions Judge whereby the appellant was