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    

Raj HC: Cybercrime Cases Can't be Quashed Only on Compromise as They Impact Society at Large - (08 May 2026)

CYBER LAWS

Rajasthan High Court held that cybercrimes are not private disputes but affect the wider digital ecosystem and public trust in online transactions. It ruled that quashing such offences solely on compromise would defeat the purpose of laws enacted to curb cybercrime.

Tags : CYBERCRIME; COMPROMISE; SOCIETY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved