Forging of cheques is serious economic offence; compromise between parties not accepted under Section 482 CrPC
Delhi High Court: A Single Judge Bench comprising of R.K. Gauba, J. dismissed a petition filed under Section 482 CrPC invoking the
forging
Petition challenging appointments of CVC and VC dismissed by SC
Supreme Court: Appointments of Chief Vigilance Commissioner and the Vigilance Commissioner, which were assailed by the petitioner Common Cause and others, were