Section 120 -B IPC Archives

‘Only being a woman cannot grant additional protection to the accused’; Delhi High Court refuses anticipatory bail to woman accused

It is the case of the prosecution that accused actively connived along with the co-accused in projecting herself to be a partner along with the complainant to obtain an overdraft facility from the bank.

Case Briefs High Courts

HP HC | Can an application for addition/ alteration of charges be made by State at the stage when the matter is fixed for arguments? Court explains

Himachal Pradesh High Court: Jyotsna Rewal Dua, J., dismissed the petition being devoid of merits. The facts of the case are such

Case Briefs High Courts

Cal HC | Knowledge of commission of dacoity necessary to attract penal liability for harbouring dacoits under S. 216-A IPC

Calcutta High Court: A Division Bench of Joymalya Bagchi and Ravi Krishan Kapur, JJ. allowed an appeal filed against the order of the

Case Briefs High Courts

HP HC | Judicial discretion to admit petitioner on bail, in the event of arrest, exercised

Himachal Pradesh High Court: Chander Bhusan Barowalia, J., addressed a bail application for release of the petitioner arrested under Sections 420, 467,

Case Briefs High Courts

Del HC | Evidence of hostile witness is not inadmissible altogether, Court may rely on the dependable part thereof

Delhi High Court: A Division Bench of Siddharth Mridul and Anu Malhotra, JJ. dismissed an appeal filed against the Judgment of the trial

Case Briefs High Courts

Chh HC | Order taking cognizance of offence under Ss. 420 and 120-B IPC against Advocate for authenticating an agreement set aside in light of S. 13(1) of Notaries Act

Chhattisgarh High Court: Sanjay K. Agarwal, J. allowed a petition filed by an advocate against the order of Judicial Magistrate (First Class) whereby

Case Briefs High Courts

Gau HC | Criminal prosecution can’t be permitted to continue on whims and pleasures of litigants, criminal case based on likelihood of suspicion quashed

Gauhati High Court: Reiterating that mere likelihood of suspicion cannot be a reason to charge someone for an offence, Rumi Kumari Phukan, J.

Case Briefs High Courts

Del HC | Impounding of passport held not warranted where aggrieved already called upon to deposit the same with the Court

Delhi High Court: Vibhu Bhakru, J., set aside an order whereby the petitioner’s passport was impounded and gave him liberty to travel abroad