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The Gujarat Government had released the 11 convicts on 15-08-2023 as the convicts have completed 14 years sentence in prison and due to their good behavior. Aggrieved by this, Bilkis Bano filed a petition against the premature release of the convicts.
“A woman deserves respect howsoever high or low she may be otherwise considered in society or to whatever faith she may follow or any creed she may belong to”
“A heinous crime such as acid attack on a woman in broad daylight, in a thickly populated area can evoke strong emotions in the society in addition to inflicting grave psychological trauma to the victim.”
Bombay High Court explained that trying a child below 18 years before Juvenile Justice Board is a rule and trying a child above 16 years as an adult before Regular Court is an exception.
Gujarat High Court denied showing any leniency while deciding bail application of accused charged with offences under POCSO Act.
Supreme Court: In the Kathua Rape and murder case where one of the accused was found to be taking the statutory shelter
“A casual or cavalier approach while recording as to whether an accused is a juvenile or not cannot be permitted as the courts are enjoined upon to perform their duties with the object of protecting the confidence of a common man in the institution entrusted with the administration of justice.”
Madras High Court: In a case related to a reference made by the Additional District and Sessions Judge under S.
Uttaranchal High Court: R. C. Khulbe, J. refused to grant a bail where the applicant was charged under Sections 420, 467, 468