SC : Del HC can be Approached by CAPF Personnel for Service Disputes  ||  Delhi HC: Khurram Parvez Granted Bail in UAPA Case  ||  Allahabad HC: Magistrates, Police Personally Liable for Illegal Detention  ||  Bombay HC: No Case for Prior Restraint Against HDFC  ||  &K : Stalling Registration of Sale Deed over Pending Clarification from Higher Auth. Not Acceptable  ||  GujHC : Without Proving Acc. Holder’s Hand in Criminal Case Freezing Acc against Fundamental Right  ||  Mad HC :Waqf Board Can’t Take Control over Every Grave of Dargah Automatically  ||  Del HC : Remove Posts Calling Sitting Judge “Murderer”  ||  Mad HC :Waqf Board Can’t Take Control over Every Grave of Dargah Automatically  ||  Supreme Court: Seeks CBSE Reply on Gulf Students’ Plea    

Gujarat HC: Lalita Kumari Ruling Does Not Permit Deceased’s Kin to Invoke Art 226 For FIR Failure - (02 Jun 2026)

CRIMINAL

Gujarat HC dismissed a plea seeking FIR registration in a custodial death case, allowing kin to pursue remedies under BNSS. It held that Lalita Kumari mandates FIR registration for cognizable offences but does not create a separate mechanism or allow direct Article 226 invocation for refusal.

Tags : LALITA KUMARI; KIN; PERMIT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved