quashing of proceedings

Allahabad High Court
Case BriefsHigh Courts

Allahabad High Court: Dinesh Kumar Singh, J. in the present case took opportunity to point out a trend that in large number

Case BriefsSupreme Court

The Courts ought to be vigilant to ensure that the complainant-victim has entered into the compromise on the volition of his/her free will and not on account of any duress. If the Courts find even a hint of compulsion or force, no relief can be given to the accused party. 

Case BriefsHigh Courts

Uttaranchal High Court: A criminal writ petition filed by the petitioners for quashing the FIR registered for offences punishable under Sections 420,120-B

Case BriefsHigh Courts

Delhi High Court: A Single Judge Bench of the High Court of Delhi comprising of Vinod Goel, J, quashed a proceeding under