Delhi High Court directs Delhi police to prevent prostitution rings from being conducted under the grab of massage parlours
Delhi High Court: In a Public Interest Litigation filed for directing the Delhi Police to take actions to abolish all
Police Control Room
Del HC | Suicide note being in handwriting of deceased does not rule out possibility of murder, ‘ante-mortem hanging’ not an abstract aspect
Delhi High Court: Sunil Gaur, J., dismissed a set of petitions filed by the husband and in-laws of the deceased impugning the order whereby they