Case BriefsHigh Courts

Kerala High Court: Bechu Kurian Thomas, J., while allowing the present petition said, “… While interpreting Section 357A(4) CrPC, this Court cannot

Case BriefsHigh Courts

Punjab and Haryana High Court: The Division Bench of Daya Chaudhary & Sudhir Mittal, JJ. allowed the application for the enhancement of

Case BriefsSupreme Court

Supreme Court: In the case where a 35-year-old woman victim of sexual assault had sought for termination of pregnancy on the ground