orissa high court
Case BriefsHigh Courts

“Two-finger test is no less than adding an unforgettable insult to an unhealed injury. The test violates the right to privacy, physical, mental integrity and dignity”.

Op EdsOP. ED.

by Md Tasnimul Hassan†

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As reported by media, Supreme Court restrained the telecasting of images and videos of the minor rape victims at a shelter home