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The entire aspect of the said life story had been part of court records in Canada extradition proceedings, and Indian courts where trail was conducted on account of honour killing, which also had been a subject matter of publications in media and five other films.
Madras High Court said that this is a case which brings out the dark side of human behavior. It focuses our attention on the ugly facets of our society; the caste system, bigotry, inhuman treatment of persons belonging to the marginalised section etc.
Madras High Court said that it is a laudable object, and we cannot prohibit or prevent such public meeting.
Wherever the life and liberty of any individual is concerned, especially in cases of couples legally marrying out of their own freewill and volition, the police is expected to act expeditiously and with sensitivity in accordance with law and take necessary measures for protection and safety of applicants concerned, if they apprehend hostility and concerns for their safety from different quarters including their own family members.
Bombay High Court : In an appeal filed questioning the legality of Judgment and convicting both Appellants i.e. a father
Universal Declaration of Human Rights (UDHR) under Article 16 explicitly states that Men and Women of full age, without any limitation due to race, nationality, or religion, have the right to marry and form a family. They are entitled to equal rights to marriage, during the marriage, and at its dissolution. A marriage shall be entered into only with the free and full consent of the intending spouses.
“The suspicion howsoever strong cannot take place of proof.”
Rajasthan High Court: Farjand Ali, J. dismissed the bail application of petitioner being accused of honour killing and observed that the investigating
Madhya Pradesh High Court: Vivek Rusia, J. decided on a petition which was filed seeking police protection. The facts of the case
The National Human Rights Commission has taken suo motu cognizance of media reports that a 25-year-old man was brutally killed in broad
“Neither the State nor the law can dictate a choice of partners or limit the free ability of every person to decide
Allahabad High Court: While expressing that “Caste system in our society is deeply rooted, we boast ourselves as educated society, but we
Bombay High Court: Division Bench of V.K. Jadhav and Shrikant D. Kulkarni, JJ., addressed a case of ‘Honour Killing’ by a brother
Punjab and Haryana High Court: Arun Kumar Tyagi, J., while addressing bail application of accused in a case pertaining to Honour Killing,
Madras High Court: M. Nirmal Kumar, J., directed police protection to a member of the LGBTQIA+ Community who had apprehension of being
Telangana High Court: G. Sri Devi, J., while addressing a bail application filed in a case of ‘Honour Killing’ enumerated the factors
Allahabad High Court: Saumitra Dayal Singh, J. decided on a writ petition which was filed praying for a direction the nature of
Supreme Court: “When the ability to choose is crushed in the name of class honour and the person’s physical frame is treated
Supreme Court: The 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ rebuked the Central Government for
Allahabad High Court: In a case of inter-caste marriage, the Court directed the Senior Superintendent of Police concerned to provide necessary and immediate