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Sexually Assault

Case Briefs High Courts

In the guise of applying makeup, a bridal make up artist alleged sexually assaulted several women: Can he be granted anticipatory bail? Kerala HC decides

Kerala High Court: Gopinath P., J., granted bail to the bridal make up artist who was alleged to have sexually assaulted several

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Published on April 26, 2022May 6, 2022By Bhumika Indulia

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Case Briefs High Courts

Raj HC | Punishment of Life Imprisonment set aside under SC/ST Act; “offence was not to sexually assault a member of ‘SC Community’ but to satisfy carnal desires”

Rajasthan High Court: A Division Bench of Sandeep Mehta and Abhay Chaturvedi, JJ. contemplated an appeal where the appellant had been convicted

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Published on July 10, 2019July 16, 2019By Bhumika Indulia

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