Suicide Case Archives

24 years after a woman’s suicide, Supreme Court finds no evidence to convict accused for abetting the same

Supreme Court raised doubts that if prosecution version was to be believed, there had to be presence of syringe and needle or a container at the scene of occurrence.

Case Briefs District Court

[Jiah Khan suicide case]: ‘Jiah Khan was victim of her own sentiments’; CBI Court acquits Sooraj Pancholi in abetment of suicide case

Jiah Khan had suicidal tendency and had tried to commit suicide on an earlier occasion, the evidence against Sooraj Pancholi were found to be vague and general.

Case Briefs Supreme Court

Payal Tadvi suicide| SC says accused doctors, as “presumably innocent persons”, entitled to study; allows all 3 to resume studies in the same college

Even a convict is allowed to have academic pursuits while undergoing sentence and develop his potential as a human being to the fullest.

Case Briefs High Courts

P&H HC | Anticipatory bail passed in a suicide case where prima facie the case was of depression

Punjab and Haryana High Court: Gurvinder Singh Gill, J. allowed the anticipatory bail petition in a suicide case. A petition was filed