Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Madhya Pradesh HC Quashes Rape FIR Against Indian Railway Officer In Case Of Malicious Prosecution - (27 Jan 2023)

CRIMINAL

Madhya Pradesh High Court has quashed a First Information Report (FIR) registered against the then Additional Divisional Railway Manager, Bhopal Gaurav Singh for raping a clerk working under him calling it a case of 'malicious prosecution' and an 'abuse of process of law'.

Tags : MADHYA PRADESH HIGH COURT   FIRST INFORMATION REPORT   CLERK   MALICIOUS PROSECTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved