Lack of Evidence Archives

Orissa High Court grants bail to a blind PMLA accused in chit fund scheme case for lack of evidence

The Court also considered the fact that the accused is a permanent resident of his locality, having his family members and ancestral property, hence, there is no scope of absconding if the accused person is granted bail.

Case Briefs High Courts

Misuse of Section 498A IPC has unleashed a new “legal Terrorism”: Calcutta High Court quashes criminal proceedings

While pointing out the misuse of Section 498A of the IPC, the Calcutta High Court quashed the criminal proceedings on the grounds of insufficient evidence and misuse of the law.

Case Briefs Foreign Courts

SL CoA | School principal acquitted of bribery allegations; benefit of doubt due to lack of evidence

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: The Division Bench of Devika Abeyratne and P. Kumararatnam, JJ. aquited

Case Briefs High Courts

Pat HC | Lack of evidence to prove injuries sustained by the deceased, Court refuses to convict on mere statements given by witnesses

Patna High Court: The Division Bench comprising of Hemant Kumar Srivastava Prabhat Kumar Singh, JJ. dismissed an appeal on the admission stage

Case Briefs High Courts

Witness may lie but not the circumstances; charges against accused dropped for lack of evidence

Allahabad High Court: A Division Bench comprising of Vipin Sinha and Ifaqat Ali Khan, JJ. dismissed the appeal as the applicant failed