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Calcutta High Court concurred with the trial court’s decision to acquit the accused under Section 366 of IPC due to absence of evidence supporting sexual assault.
The present case confronts the situation where the father of the minor child had fortunately found his daughter who came back to the fold of his lawful guardianship, but not without facing hardships and stress as he did not know the progress of the case.
The accused had failed to demonstrate any illegality in the impugned judgment convicting them for the offences of kidnapping, abduction, and gang rape.
The Supreme Court in State of M.P. v. Shyamsunder Trivedi, (1995) 4 SCC 262 observed that, it would be police officials alone who can only explain the circumstances in which a person in their custody had died.
“It is not the duty of the police officers to kill the accused merely because he/she is a dreaded criminal. Undoubtedly, the police must arrest the accused and put them up for trial”.
Chhattisgarh High Court: Deepak Kumar Tiwari, J., held that, when the accused has not played any active role or persuaded the victim
Kerala High Court: R. Narayana Pisharadi, J., held that passive submission made by the victim under unavoidable circumstances as she had no
Central Bureau of Investigation (CBI): Shivank Singh, Special Judicial Magistrate (CBI), while accepting the closure report questioned the delayed investigation by the
Allahabad High Court: Dinesh Kumar Singh, J., allowed an application of anticipatory bail in connection with the FIR registered for the offences
Supreme Court: In a reference from a 2-judge bench verdict where Justice V. Gopala Gowda acquitted and Justice Arun Mishra convicted the
Supreme Court of Pakistan: A Division Bench of Asif Saeed Khan Khosa, C.J. and Syed Mansoor Ali Shah, J. in the current
Delhi High Court: Mukta Gupta, J. dismissed an appeal filed by the appellant against the judgment of the trial court whereby he was
Meghalaya High Court: A Bench of Mohammad Yaqoob Mir, C.J. and H.S. Thangkhiew, J. set aside the conviction and sentence inflicted upon the
Madhya Pradesh High Court: The Bench of Atul Sreedharan, J. hearing a habeas corpus writ filed by the mother of a girl
National Human Rights Commission issues notice on 08-04-2019 to Maharashtra DGP and Mumbai Police Commissioner over the reported abduction, rape, and murder
Special Fast Track Court, Dwarka: In yet another horrendous tale of gang rape, infamously known as the “Dhaula Kuan gang rape case”