P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

SC: Can’t Charge Friends/Relative for Offence of Bigamy by Mere Presence in Second Marriage - (17 May 2024)

CRIMINAL

SC has observed that perusal of the penal provision would indicate that order framing charge against friends/relatives for bigamy is erroneous because no person other than spouse to second marriage could have been charged for the offence punishable under Section 494 Indian Penal Code, 1860.

Tags : SUPREME COURT   SECTION 494 IPC   BIGAMY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved