SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting  ||  Rajasthan HC Orders Expeditious Disposal of Pending Trademark Applications  ||  Telangana HC Rejects Woman's ?90 L Alimony Claim Over Impotency Allegation  ||  Chhattisgarh HC takes Suo-Motu Cognizance of Unregulated Knife Sales  ||  Madras HC: Insolvency Resolution Professional is Public Servant, Sanction Needed to Prosecute Him  ||  HP HC: Non-Production of Seal Does Not Vitiate Trial  ||  Karnataka HC: Woman Manipulating Minor Boy into Penetration Is Sexual Assault  ||  SC Stays Uttarakhand Govts Notification Restricting Blind Candidates from General Category  ||  SC: Abetment to Suicide Requires Intent, Not Mere Harassment  ||  SC Orders Husband to Pay Rs. 1.25 Cr Permanent Alimony    

SC: Mere Mention of Section 307 in FIR Doesn’t Bar Quashing of Case - (12 Feb 2025)

CRIMINAL

Supreme Court has observed that in an FIR, mere mentioning of Section 307 of Indian Penal Code, 1860 will not bar the High Court from quashing the case if no case is made out from allegations.

Tags : SUPREME COURT   SECTION 307   QUASHING OF CASE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved