Delhi HC: Girl Being Friendly on Valentine’s Day Does Not Justify Forced Sexual Activity under POCSO  ||  Delhi HC: Street Vendors Must Maintain Cleanliness and Not Encroach on Public Spaces  ||  Delhi HC: Victim’s Negligence Cannot Bar Compensation in Railway Accident Cases  ||  Jharkhand HC: Pre-1947 Transfers Exempt from Section 46; 45-Year Delay Blocks Restoration  ||  Delhi HC: Mediation Settlement Does Not Remove Criminal Liability But Can be Considered For Bail  ||  Delhi High Court: Newslaundry Acted Maliciously and Showed Intolerance Toward TV Today  ||  SC: New Tree Growth on Land Approved For Development Does Not Qualify it as 'Deemed Forest'  ||  SC: Confiscation Proceedings Can Continue Against Wife of Deceased Public Servant with Illicit Asset  ||  Supreme Court: Strict Procedure Must be Followed under UP Gangsters Act Due to Serious Consequences  ||  Supreme Court: HCs Can Go Beyond FIR to Quash Frivolous or Vexatious Criminal Cases    

Supreme Court: Quashing FIR in Forgery Case Unjustified While Handwriting Expert’s Report Pending - (19 Mar 2026)

CRIMINAL

Supreme Court overturned the Himachal Pradesh High Court's order that quashed an FIR on forgery, cheating, and property misappropriation, stating the High Court acted prematurely while the investigation, including forensic examination of disputed documents, was still in progress.

Tags : QUASHING   FORGERY   EXPERT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved