Does framing of charge means that accused is guilty or does it imply that accused may be guilty? Del HC elaborates
Delhi High Court: Expressing that, the revisional jurisdiction is not meant to test the waters of what might happen in the trial,
Section 397 CrPC
Money laundering offence under PMLA is, layered and multi-fold and includes stages preceding and succeeding offence of laundering money: Del HC
Delhi High Court: While expressing the object of PMLA Act Chandra Dhari Singh, J., expressed that, offence of money laundering is threefold
Del HC | What is the scope of power of revision of HC under CrPC? Court discusses while denying interference in matrimonial matter
Delhi High Court: Subramonium Prasad, J., while addressing the present revision petition expressed that: “A court in revision considers the material only
Kar HC | Court in exercise of its powers under S. 397 CrPC cannot re-appreciate evidence and arrive at a different conclusion, even if a different view is possible from the evidence; Petition dismissed
Karnataka High Court: John Michael Cunha J., while rejecting the present criminal revision petition, elaborated on scope and ambit of Section 397
All HC | Offences under Ss. 498-A IPC and 3/4 of Dowry Prohibition Act compounded in light of settlement between parties
Allahabad High Court: Dr Kaushal Jayendra Thaker, J., addressed a matter with regard to the settlement of divorce proceedings. Parties in the present
HC cannot sit as an appellate court while hearing revision under S. 397 CrPC
Supreme Court: In a matter where the Gujarat High Court had set aside the order passed by a Chief Judicial Magistrate who