SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation  ||  Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case  ||  Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights  ||  Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims  ||  Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation  ||  Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity  ||  Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper  ||  Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration  ||  Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal  ||  Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status    

Ori. HC: Refusing to Marry Girl After Engagement Doesn’t Constitute Offence Under Section 306 of IPC - (26 Jun 2024)

CRIMINAL

Ori. HC has observed that refusing to marry a girl after engagement does not constitute an offence of abetment of suicide under Section 306 of IPC. Such reluctance to give irrevocable commitment for a lifetime and to take responsibility cannot culminate into mens rea to commit a criminal offence.

Tags : ORISSA HIGH COURT   S. 306 OF IPC   MENS REA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved