Supreme Court Upholds Acquittal, Holds Investigating Officer Cannot Create Evidence  ||  Supreme Court: NDPS Prosecution Cannot Be Quashed Solely Over Co-Accused’s Disclosure  ||  SC: Tax Classification Depends on Goods' Form at Sale, not their End Use  ||  Delhi High Court: No Material Showing Delhi Police Compromised the 2020 Riots Probe  ||  Madras HC Suggests Mandatory Attachment of Properties Suspected to Be Proceeds of Corruption  ||  P&H High Court: Demolition After Lawyer Flagged Corruption Appears Aimed at Silencing Him  ||  Calcutta High Court: Contempt Proceedings Cannot Be Used to Challenge Orders or Attack Judges  ||  Orissa High Court: Marriage Need Not Be Preserved When the Relationship Has Substantially Eroded  ||  SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It  ||  Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment    

Supreme Court: Informant’s Criminal Revision Does Not Abate on Death; Other Victims May Continue - (23 Dec 2025)

CRIMINAL

Supreme Court held that a criminal revision filed by an informant or victim does not automatically abate on the revisionist’s death, and the revisional court may continue examining the impugned order’s legality while permitting other victims to assist in the interest of justice.

Tags : INFORMANT   CRIMINAL REVISION   VICTIMS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved