Ker HC to Municipal Corp.: Provide Complaint No. to Citizens to Report Unauthorized Waste Dumping  ||  JKL HC: Can’t Fastened Liability Based on Chief Exam. Without Affording Opportunity to Cross Examine  ||  Ker HC to State: Consider Representation by CBSE Schools Assoc. Against Proposed Fee Regulatory Comm.  ||  Ker. HC: Printing Agencies Required to Remove Illegal Hoardings Within 7 Days of Notice  ||  Cal. HC: Police Can’t Use Power U/S 160 CrPC to Call/Arrest Someone Unconnected With Alleged Offence  ||  Cal. HC: Acquiring Property in Name of Wife is Not Benami Transaction  ||  Bombay HC Upholds Validity of Section 13(8)(b) and Section 8(2) of IGST Act  ||  Del. HC: Haj Pilgrimage is a Religious Practice  ||  SC: If Sufficient Evidence of Involvement Exists, Person Not Named in FIR can be Added as Accused  ||  SC: Possessory Right of Prospective Purchaser Protected U/S 53A of TP Act    

SC: Unexplained Inordinate Delay Crucial Factor to Quash Complaint - (19 May 2023)

CRIMINAL

Supreme Court while quashing criminal case against President and Vice President of International Society for Krishna Consciousness (ISKCON) has held that unexplained inordinate delay must be taken into consideration as a very crucial factor and ground for quashing a criminal complaint.

Tags : SUPREME COURT   QUASHING   CRIMINAL COMPLAINT  

Share :        

Disclaimer | Copyright 2023 - All Rights Reserved