Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Bombay HC: Can’t Use Law to Harass People - (22 Dec 2022)

CRIMINAL

Bombay High Court while quashing FIR lodged against Solapur-based man for spying under Official Secrets Act for clicking photo of police station has observed such legislation can’t be lightly invoked to jeopardize someone's life; Law can’t be used as a tool for harassing or tormenting person.

Tags : BOMBAY HIGH COURT   OFFICIAL SECRETS ACT   HARASS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved