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    

Del. HC: Throwing Any Liquid or Substance Other Than 'Acid' on Any Person Not an Offence U/S 326B IPC - (10 Nov 2023)

CRIMINAL

Delhi HC while quashing an FIR registered against the petitioner has held that an offence under Section 326-B of the IPC is made out only if a person throws or attempts to throw ‘acid’ on another person, and not any other liquid or substance.

Tags : DELHI HC   SECTION 326-B OF IPC   ACID ATTACK  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved