Allahabad HC: Divorce on Desertion Ground Does Not Bar Wife’s Maintenance Claim U/S 125 CrPC  ||  Allahabad HC: Divorce on Desertion Ground Does Not Bar Wife’s Maintenance Claim U/S 125 CrPC  ||  Bombay HC on Nicotine Pouch Ban: Duty-Free Shops Must Comply with Domestic Laws  ||  SEBI Settles Hindenburg-linked Disclosure Cases Involving Five Adani Firms for Rs. 1.5 Crore  ||  Kerala High Court: Navy Court-Martial Proceedings Can Be Prosecuted by Investigating Officer  ||  Bombay HC: Arrest is Drastic; ED Cannot Halt Section 50 Questioning and Arrest on Same Material  ||  Supreme Court Proposes Unified Platform for Investment of Funds Deposited by Litigants  ||  Supreme Court: Courts Can Interfere When Tender Acceptance Violates NIT Conditions  ||  SC: Recovery of Tainted Money Without Proof of Bribe Demand Insufficient for Conviction  ||  Supreme Court: Non-Production of Original Deed Not a Ground to Discharge Accused    

J&K&L HC: Section 359 BNSS Doesn’t Limit High Court’s Inherent Power U/S 528 to Quash FIRs - (05 Nov 2025)

CRIMINAL

J&K&L High Court held that Section 359 BNSS does not limit the High Court’s inherent power under Section 528 to quash FIRs, affirming that such power endures to prevent abuse of process and to ensure justice when criminal proceedings serve no useful purpose.

Tags : INHERENT POWER   FIRS   CRIMINAL PROCEEDINGS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved