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Taking note of the procedure and trauma involved for sexual assault victims and their families, the High Court issued these directions to ensure timely detection of pregnancies and a proper counselling regarding the victim’s physical and mental health.
The issue under consideration is whether the result of a polygraph test can become ground of discharge of an accused at stage of charge and could the learned Judge while passing order on application for grant of anticipatory bail, pass an order suggesting to the IO to conduct polygraph test of accused and victim to ascertain the truth of the matter without there being a prayer by accused or prosecution.
“Truth is the soul of justice. The sole idea of the criminal justice system is to see that justice is done. Justice will be said to be done when no innocent person is punished, and the guilty person is not allowed to go scot free.”
Allahabad High Court directed the Commissioner of Police, Lucknow, to refer the victim’s case to the Chief Medical Superintendent of KGMU.
Women or girl raped is not an accomplice and to insist on corroboration of the testimony, amounts to insult to womanhood.
The Delhi High Court allowed termination of pregnancy of around 25 weeks of a minor child and further directed the SHO concerned to ensure that after the medical termination and the period of rest, the minor child was admitted to a Government school, so she could continue studying further.
The Delhi High Court held that grant of bail should not be considered only when the person was in the condition of dying and the authorities should not give long dates to the prisoners for their medical check-up and instead act with promptness, so that check-up could be conducted early.
The “two-finger test” or pre vaginum test has no scientific basis and neither proves nor disproves allegations of rape. It instead re-victimizes and re-traumatizes women who may have been sexually assaulted, and is an affront to their dignity.
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Madras High Court: In a case where husband (‘respondent’) filed for annulment of marriage alleging suppression by wife regarding her hormonal imbalance
Delhi High Court: While stating that, Marriage is not made of only happy memories and good times, and two people in a
Supreme Court: The vacation bench of Vineet Saran and BR Gavai, JJ has directed that YSRC MP K. Raghurama Krishnam Raju be
The National Human Rights Commission, NHRC, India, in order to ensure effective prosecution leading to conviction in cases of sexual assault on
Uttaranchal High Court: Narayan Singh Dhanik, J., allowed a Criminal Jail Appeal which was filed from the jail against the judgment whereby
Gujarat High Court: A Division Bench of N.V. Anjaria and Ashok Kumar C. Joshi, JJ. addressed a petition wherein Writ of Habeas Corpus
Chhattisgarh High Court: Prashant Kumar Mishra, J. while allowing a writ petition, quashed the order of removal from service passed against the petitioner.
Bombay High Court: A Bench of Bharati H. Dangre, J. allowed the termination of a pregnancy on grounds of it being a
Delhi High Court: A Single Judge Bench comprising of Sanjeev Sachdeva, J. dismissed a revision petition filed against the judgment of the trial
Supreme Court: Reacting upon the judicial orders passed by Justice C.S. Karnan against the Chief Justice of India and 7 Supreme Court
Supreme Court: In the case where the appellants were involved in at least 24 cases of various offences allegedly committed between 1988