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    

Ker. HC: Even If No Offence Revealed During Probe, CBI Can File Final Report - (12 Mar 2025)

CRIMINAL

Ker. High Court has observed that CBI is not deprived of investigative powers when it is found during investigation that no offences under the Prevention of Corruption Act, 1988 (PC Act) were made out. Thus, CBI can file a final report alleging only non- Prevention of Corruption Act, 1988 offences.

Tags : KERALA HIGH COURT   CBI   FINAL REPORT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved