CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  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    

Bombay HC: Protection u/s 41A CrPC Will Not Apply If Accused Destroys Incriminating Material - (09 Aug 2021)

CRIMINAL

Bombay High Court has dismissed businessman Raj Kundra and his associate's pleas, stating that protection granted to a suspect under S. 41A of the Code of Criminal Procedure, 1973 will not apply if the accused indulges in destroying incriminating material.

Tags : BOMBAY HIGH COURT   PROTECTION U/S 41A CRPC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved