The Indian Express has reported that a bench headed by Justice S.A. Bobde has referred the petition challenging the validity of S. 377 IPC to the Chief Justice to consider whether it should be tagged with the curative petition which is to be heard by a five judge bench

For reading Indian Express Report, click HERE

 

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.