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Ker. HC: In Quashing Proc. Courts to Look at All Circumstances to See if Case Initiated With Malice - (19 Jun 2024)

CRIMINAL

Ker. HC has observed that Courts owe duty to look into attending circumstances to see whether criminal proceeding is manifestly attended with mala fide and proceeding instituted maliciously with ulterior motives. Once that is established, the same is a good reason to quash the criminal proceedings.

Tags : KERALA HIGH COURT   QUASHING PROCEEDINGS   ULTERIOR MOTIVES  

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