SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void  ||  SC: Cheque Dishonour Notice Valid if Sent to Drawer’s Address and Received by Family  ||  J&K&L HC: Minority During Attestation Cannot Justify Decades-Long Delay in Challenging Mutation  ||  Bombay HC: WhatsApp Circulation of Objectionable Photos Can Attract SC/ST Act  ||  J&K&L HC: Cardiac Arrest From Stress of Long-Distance Driving is Compensable  ||  Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail  ||  Calcutta HC: Insurer Must Compensate Child’s Accidental Death Despite Driver’s Fake Licence  ||  Bombay HC Tells X to Take Down Defamatory Post Targeting Serum Institute, CEO Adar Poonawalla  ||  Delhi High Court Restores Arbitral Award in DMRC’s Favour Passed by Employee-Arbitrator    

SC: Preliminary Inquiry Report Can’t Stop Court from Directing FIR Registration - (15 Sep 2025)

CRIMINAL

SC ruled that a preliminary inquiry report can’t stop courts from directing FIR registration if prima facie cognizable offences are disclosed. Citing Pradeep Nirankarnath Sharma v. Gujarat, the Court emphasized complaints’ genuineness need not be tested before FIR registration to ensure justice.

Tags : PRELIMINARY INQUIRY   FIR   COGNIZABLE OFFENCES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved