SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Delhi HC: Mere Suspicion of an Affair does Not Meet Threshold of Section 306 of IPC - (15 May 2025)

CRIMINAL

Delhi High Court has stated that with respect to charge under Section 306 IPC, the law requires a clearly discernible act of instigation, provocation, or intentional omission. Mere suspicion of an affair or even strained relations, without more, does not meet this threshold.

Tags : DELHI HIGH COURT   SECTION 306   SUSPICION OF AFFAIR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved