Section 320 CrPC Archives

All HC | For offence of dishonour of cheques, what needs to be given priority – Compensatory aspect or Punitive aspect?

Allahabad High Court: Chandra Dhari Singh, J., expressed that, Merely because the litigation has reached a revisional stage or that even beyond

Case Briefs High Courts

HP HC | Inherent powers under S. 482 CrPC is not inhibited by S. 320 CrPC and FIR as well as criminal proceedings can be quashed by exercising the same; HC reiterates

Himachal Pradesh High Court: Vivek Singh Thakur, J., while exercising powers under Section 482 CrPC, allows the present petition, stating, “… power

Case Briefs High Courts

Chh HC | S. 320 CrPC is no bar to the exercise of power of quashing of FIR in matrimonial matters; Petition allowed

Chhattisgarh High Court: Sanjay K Agrawal J., allowed the petition based on the settled principle of law. The present writ petition has

Case Briefs High Courts

HP HC | Courts must have due regard to nature and gravity of the crime when dealing with compounding of offence through inherent powers

Himachal Pradesh High Court: Vivek Singh Thakur, J. contemplated a petition filed under Section 482 of CrPC, where the petitioner arrived at

Case Briefs High Courts

Utt HC | FIR for offences of private nature having no serious impact upon society can be quashed by High Court if parties have settled it

Uttaranchal High Court: The Bench of Manoj K. Tiwari, J. allowed a criminal miscellaneous application challenging the proceedings of the criminal case