Delhi High Court
Case BriefsHigh Courts

In a case where a physics teacher was accused of sexual harassment and molestation of a minor girl, the Delhi High Court held that in dealing with such matters, paramount consideration must be given to the well-being of the child whose mental psyche was vulnerable, impressionable and in a developing stage.

molestation
Case BriefsSupreme Court

The petitioners have told the Court that though they are not directly affected by Rajasthan High Court’s order, they had approached the Court as the State, which is the Guardian of the interests of the persons living in the State, has chosen not to appeal and if the accused teacher will go unpunished in this case, not only him but other teachers may also commit similar offences with girls in future.

Case BriefsHigh Courts

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Case BriefsHigh Courts

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Case BriefsHigh Courts

Delhi High Court: While observing that, rape is an offence which not only violates the physical body of the survivor but is

Case BriefsHigh Courts

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Case BriefsTribunals/Commissions/Regulatory Bodies

The National Human Rights Commission, India has taken suo motu cognizance of a media report that an Inspector of Govind Nagar police

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Supreme Court on Thursday refused to entertain a plea seeking a CBI probe into the alleged molestation of students during a cultural

Case BriefsSupreme Court

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