Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Manipur HC: Indian Women Will Not Concoct Untruthful Story of Rape for Blackmail or Revenge - (31 Oct 2022)

CRIMINAL

Manipur High Court while dismissing anticipatory bail applications filed by rape accused has held that an Indian woman traditionally will not bring false charges of rape for the purpose of blackmail, hatred, spite or revenge as stigma attached to it rules out the leveling of false accusations.

Tags : MANIPUR HIGH COURT   FALSE CHARGES   RAPE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved