SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

MP HC Denies Bail to Man Accused of Abetment of Suicide of Minor Girl - (12 Jul 2021)

CRIMINAL

Madhya Pradesh High Court has denied bail to a man accused of abetment to suicide of a minor girl after observing that he instilled a feeling of helplessness within the girl by constant harassment and made her movement difficult, thereby leading her to commit suicide.

Tags : MADHYA PRADESH HIGH COURT   MAN ACCUSED OF ABETMENT OF SUICIDE OF MINOR GIRL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved