Abetment of Suicide | ‘Frustrated on account of work pressure’; SC quashes case under S. 306 IPC
“The deceased was frustrated on account of work pressure and was feeling the pressure of working in two different districts.”
“The deceased was frustrated on account of work pressure and was feeling the pressure of working in two different districts.”
Bombay High Court: Sexual violence knows no boundaries, it occurs in every country, across all parts of society, Bharati Dangre, J., while
Bombay High Court: The Division Bench of Z.A. Haq and Amit B. Borkar, JJ., while addressing the matter, observed that: In the
Allahabad High Court: Dinesh Kumar Singh-I, J., while discussing abetment of suicide, stated that: “…if some act either of omission or commission
Bombay High Court: A Division Bench of V.M. Deshpande and Anil S. Kilor, JJ., held that if the prosecution fails prima facie to
Chhattisgarh High Court: The Bench of Arvind Singh Chandel, J., while addressing an instant revision being preferred against the charges framed under
Delhi High Court: The Bench of Sanjeev Sachdeva, J. discharged the petitioner-wife of the offence under Section 306 IPC for allegedly abetting suicide