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It is crucial to recognize that delays in the victim’s testimony before the learned trial court, often attributed to the intricate nature of trauma recovery, should not serve as grounds for the accused to seek bail.
Kerala High Court: In bail applications filed by the accused persons for offences under Sections 511 and 370 read with
Karnataka High Court: While deciding the instant petition wherein an order of conducting a Test Identification Parade (TIP) after a
“…basic protection of human decency and dignity extends to sex workers and their children, who, bearing the brunt of social stigma attached to their work, are removed to the fringes of the society, deprived of their right to live with dignity and opportunities to provide the same to their children.”
Karnataka High Court: M Nagaprasanna J. allowed the petition and quashed the proceedings in the case pending on the file of the
Karnataka High Court: M Nagaprasanna J. allowed the criminal petition and quashed the proceedings in Crime No.347/2021 pending before the 32nd Additional
Patna High Court: While addressing the plight of a minor girl who was first trafficked by her own maternal uncle and was
Himachal Pradesh High Court: Vivek Singh Thakur, J., granted regular bail on grounds that she is a mother of an infant child
Arunima Bose, Editorial Assistant has put this story together
“No nation, with all its boasts, and all its hopes, can ever morally be clean till all its women are really free
The Union Cabinet has given approval for the Memorandum of Understanding (MoU) between India and Myanmar on bilateral cooperation for the Prevention
Bombay High Court – In the light of increasing incidents of human trafficking and misuse of the provisions of bail by the