[Gang Rape] Bom HC | Mere fact that DNA report does not support paternity, is no ground for bail
Bombay High Court: Bharati Dangre, J., rejected the bail application in view of the offence of gang rape against the applicant. Applicant was
Section 376-D IPC
Tri HC | While framing of charge, compliance of Ss. 211, 212 and 213 CrPC is mandatory
Tripura High Court: A Bench of S. Talapatra and Arindam Lodh, JJ., exercised powers under Section 464 (2) CrPC and directed the trial