Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels  ||  Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action    

SC: Case to Proceed as Pvt. Complaint if Cognizance of Additional Materials Taken With Protest Petiti - (22 Apr 2024)

CRIMINAL

Supreme Court has held that a protest petition is to be treated as a private complaint under Section 200 of the Code of Criminal Procedure, 1973 if cognizance is taken by the Magistrate of additional evidence produced along with the protest petition.

Tags : SUPREME COURT   ADDITIONAL MATERIALS   PROTEST PETITION   PRIVATE COMPLAINT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved