Delhi High Court
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Delhi High Court: In a case filed by a woman alleging rape charges under Penal Code, 1860 (‘IPC’) and Protection of Children

Delhi High Court
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Delhi High Court: In a case seeking grant of medical termination of pregnancy by a 16-year-old rape victim (‘petitioner’), Yashwant Varma J.,

Gujarat High Court
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    Gujarat High Court: The Division Bench of S.H. Vora and Rajendra M. Sareen, JJ. dismissed a criminal appeal which was

Delhi High Court
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Similar cases are an exception to the precedent laid down in Imran v. State of Delhi, (2011) 10 SCC 192

Meghalaya High Court
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“It would be an injustice to separate or to divide a well knitted family unit.”

Delhi High Court
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Sexual abuse resulting in tying of knot between the victim and the accused in violation of provisions of law or birth of a child, does not mitigate the act of the petitioner in any manner, since the consent of a minor is immaterial and inconsequential in law

Allahabad High Court
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Allahabad High Court: Rajesh Singh Chauhan, J. allowed a bail application in a case registered under sections 376, 506 Penal Code, 1860

Madhya Pradesh High Court
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Madhya Pradesh High Court: The Division Bench of Rohit Arya and Milind Ramesh Phadke, JJ. took strong exception to the functioning of

Kerala High Court
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“In a tradition-bound society like ours, particularly in rural areas, it would be quite unsafe to throw out the prosecution case merely on the ground that there was a delay in lodging the FIR.” 

Bombay High Court
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Bombay High Court: A.S. Chandurkar and Urmila Joshi-Phalke, JJ. allowed a writ petition which was filed by a minor victim of sexual

Orissa High Court
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Orissa High Court: A Division Bench of SK Sahoo and M S Raman, JJ. disposed of the petition leaving the petitioner with

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Gujarat High Court: Samir Dave, J., granted bail to the accused while prohibiting him from accessing the society in which the claimed

Case BriefsHigh Courts

Meghalaya High Court: W. Diengdoh, J. allowed a petition which was filed with a prayer to set aside and quash the criminal

Case BriefsHigh Courts

Jammu and Kashmir and Ladakh High Court, Srinagar: Sanjay Dhar, J., expressed that, in the cases involving offences of serious nature falling

Bombay High Court
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Bombay High Court: Anuja Prabhudessai, J., observed that touching private parts and kissing on the lips of a minor would not constitute

Case BriefsHigh Courts

Gujarat High Court: A.S. Supehia, J. allowed a bail application in connection with FIR filed for the offences under Sections 363, 366,

Bombay High Court
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Bombay High Court: The Division Bench of V.M. Deshpande and Amit Borkar, JJ., expressed that a transaction by a natural guardian of

Case BriefsHigh Courts

Tripura High Court: Arindam Lodh, J. partly allowed an appeal which was filed challenging the judgment of conviction and order of sentence

Case BriefsHigh Courts

Gauhati High Court: Arun Dev Choudhury, J., held that sexual offences against minor cannot be compromised by parents. An FIR was lodged

Case BriefsHigh Courts

Madhya Pradesh High Court: The Division Bench of Subodh Abhyankar and Satyendra Kumar Singh, JJ., dismissed an appeal which was filed being