Gujarat HC Grants Bail to Marriage Bureau Owner, Finds No Link to Alleged ‘Looteri Dulhan’ Gang  ||  Calcutta HC: Minor’s Consent has No Mitigating Effect in POCSO Sexual Assault Cases  ||  Orissa HC Commutes Death Sentence, Says Emotion Cannot Override Established Law  ||  Calcutta HC: Street Vendors Act Protects Lawful Vending, Not Illegal Encroachments  ||  P&H HC: Courts Cannot Reveal Identities of Children in Conflict With Law in Court Records  ||  Bombay HC: Government Cannot Fix ‘Politically Convenient’ Election Dates sets Goa Poll Timeline  ||  SC: Major Port Trusts Liable for Customs Duty on Pilfered Goods under Customs Act  ||  Supreme Court: General Fraud Allegations Cannot Extend Limitation under Section 74 CGST Act  ||  SC: ‘No Coercive Steps’ Order Cannot Restrain Filing of Charge Sheet  ||  Chhattisgarh HC: Maintenance for Autistic Child May Continue Beyond 18 Until Self-Sufficient    

SC: ‘Public Tranquility’ to be Read in Restricted Sense Synonymous with Public Order and Safety - (09 Dec 2020)

CRIMINAL

Supreme Court has held that the term 'public tranquility' as per Section 153A(b) of the Indian Penal Code, 1860 must be read in a restricted sense synonymous with public order and safety and not normal law and order issues that do not endanger the public interest at large.

Tags : SUPREME COURT   ‘PUBLIC TRANQUILITY’  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved