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SC: No S. 420 of IPC is Cheating If Forged Document Didn’t Lead to Grant of Material Benefit - (11 Sep 2025)

CRIMINAL

SC quashed a cheating case against an institute head accused of using a fake Fire Dept NOC for affiliation, ruling the NOC wasn't legally required and didn’t materially induce the grant. Justices Nagarathna and Bagchi held it didn’t amount to cheating or forgery under IPC.

Tags : CHEATING   FORGERY   MATERIAL BENEFIT  

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