Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

SC Criticizes ‘Cyclostyled Manner’ of Quashing FIRs, Direct to Follow Arnesh Kumar’s Guidelines - (03 Jun 2022)

CRIMINAL

Supreme Court while showing displeasure has stated that the matters pertaining to quashing of FIR were disposed in ‘Cyclostyled’ manner by Uttarakhand High Court without looking into the merit of the case and only directed the police follow the directions of Arnesh Kumar’s case before making arrest.

Tags : SUPREME COURT   QUASHING OF FIR   CYCLOSTYLED  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved