Kerala HC Refuses to Stay Circular Imposing Stricter Conditions for Driving Tests  ||  Delhi HC Directs Police Investigation Against Use of Oxytocin in Dairy Colonies  ||  All. HC Rejects PIL Seeking Release of Justice Rohini Commission Report on OBC Sub-Categorisation  ||  Orissa HC: Trespassers Must Accept Responsibility for Risk in Crossing Railway Tracks  ||  Cash-For-Jobs Scam: Calcutta High Court Denies Bail to Former WB Education Minister  ||  MP High Court: Unnatural Sex With Wife Not Rape as Absence of Woman's Consent Immaterial  ||  SC: Court Can Exempt Accused from Personal Appearance Before Grant of Bail  ||  2024 Elections: Supreme Court Directs Minimum 1/3rd Women's Reservation in Bar Association Posts  ||  Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court  ||  Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small    

J&K&L HC: S.482 CrPC Can’t be Invoked to Check Correctness of Allegations - (27 Dec 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court while observing that powers of the court under Section 482 Cr.P.C are to be exercised with great amount of caution, has held that Court cannot examine the correctness of the allegations in a compliant except in exceptionally rare cases.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   SECTION 482   ALLEGATIONS   CAUTION  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved