P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Supreme Court Cautioned Against the Misuse of False POCSO Cases in Matrimonial Disputes - (01 Jun 2026)

CRIMINAL

SC raised concerns over the misuse of POCSO cases in matrimonial disputes, observing that estranged spouses sometimes use allegations against husbands and their relatives to gain leverage. The Court also cautioned against involving children in family conflicts through unsubstantiated claims.

Tags : POCSO CASES; HUSBANDS; MISUSED  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved