Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court: Pushing a Person to Wriggle Out Arrest Not Criminal Use of Force - (13 Aug 2024)

CRIMINAL

SC has observed that, to establish criminal force, intentional use of force to any person without their consent to commit offence, is required but an accused’s act of jostling & pushing in an attempt to extricate himself from arrest do not attract ingredients of assault or criminal force.

Tags : SUPREME COURT   S. 353 OF IPC   PUBLIC SERVANT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved