This content is restricted to site members. If you are an existing user, please log in. New users may register below.
Finger Prints—It is not necessary for the police officer to obtain an order from a Magistrate for obtaining specimen of fingerprints.
Bysclaw
Nov 2, 2018By sclaw
Related Post
Penal Code, 1860 (IPC) – Sections 120-B read with Section 420 – Cheating – The case involves fraudulent transactions by accused in connivance with Indian Bank officials resulting in interest-free advances to the petitioners – The main issue is whether the petitioners were involved in cheating the bank and if they availed any undue benefit from the fraudulent transactions – The petitioners argued that they were not involved in the cheating, had not availed any undue benefit, and that the transactions were normal business dealings – The court dismissed the Special Leave Petitions, upholding the Trial Court’s conviction of the petitioners for cheating the bank through unauthorized transactions.
May 5, 2024
sclaw
“High Court’s Order Quashing Dowry Harassment Case Partially Overturned by Supreme Court: Jurisdictional and Procedural Issues Analyzed” Penal Code, 1860 (IPC) – Sections 323, 498A, 504 and 506 – Dowry Prohibition Act, 1961 – Sections 3 and 4 – Jurisdiction – The appellant challenges the High Court’s order quashing proceedings against respondents for offences under IPC and Dowry Prohibition Act due to alleged dowry harassment – The appeal raises questions about the correctness of the High Court’s order based on non-compliance with Section 41A Cr.P.C., omnibus allegations, and jurisdiction of the Jamshedpur court – The appellant contends that the High Court erred in quashing the proceedings, arguing that the complaint discloses offenses and the Jamshedpur court has jurisdiction – Respondents support the High Court’s decision, arguing that the arrests were made without due process, the Jamshedpur court lacks jurisdiction, and the complaint contains general allegations – The Supreme Court partly allows the appeal, setting aside the quashing order against respondent Nos. 3, 4, and 8, while upholding it for respondent Nos. 5 to 7 – The Court finds that the allegations against respondent Nos. 3, 4, and 8 are specific enough to warrant investigation, and the Jamshedpur court has jurisdiction as the appellant resides there – The Court emphasizes that quashing proceedings requires careful consideration and cannot be based on a mini trial or premature merits assessment – The Supreme Court’s decision reinstates proceedings against certain respondents and clarifies jurisdictional and procedural aspects of the case.
May 5, 2024
sclaw
“Supreme Court Overturns Lower Courts, Orders Trial for Alleged Marriage Fraud and Conspiracy (IPC Sections 420 & 120-B)” Penal Code, 1860 (IPC) – Sections 420 read with Section 120-B – The appellant challenged lower courts’ orders regarding the summoning of respondents for alleged dishonest inducement in a marriage – The appellant claimed he was deceived into marrying a married respondent and that all respondents conspired to induce him into marriage and leave him with a significant sum of money – The respondents argued that there was no concealment or cheating, as all facts were disclosed to the appellant from the beginning – The Supreme Court allowed the appeal, set aside the orders of the High Court and Sessions Court, and restored the Magistrate’s order for the respondents to face trial – The court found that a prima facie case was made out for issuing process against the respondents, and the lower courts’ approach was not legally sustainable – The court concluded that the respondents should face trial for the alleged offences, and the case will be decided on its merits based on the evidence presented by the parties.
May 5, 2024
sclaw