Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common  ||  Gujarat HC Quashes Cruelty FIR Against Mother-in-Law as Complainant’s Earlier Marriage Subsisted  ||  Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels    

Driving in High Speed in Busy Road can be Said to be Rash & Negligent Driving: Bombay HC - (22 Apr 2019)

CRIMINAL

Bombay High Court has observed that when a person drives his vehicle in a very high speed, in spite of knowing fact that it is thickly populated and very busy road, it will be one of shade of driving vehicle in rash and negligent manner.

Tags : BOMBAY HIGH COURT   RASH AND NEGLIGENT DRIVING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved