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    

J&K HC: Police Cannot Quick Fix Facts into Its Viewpoint of Accusation - (02 Dec 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court while observing that investigations must be conducted within the domain of ‘Facts in Issue’ and ‘Relevant Facts’, has called out the practice of ‘Quick Fixes’ resorted to by the police during criminal investigations.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   QUICK FIXES   INVESTIGATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved