Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court Stays Juvenile Board Proceedings Against Kathua Rape Accused - (10 Feb 2020)

CRIMINAL

Supreme Court has stayed the proceedings before the Juvenile Justice Board against a ''minor'' allegedly involved in the gang-rape and murder of an eight-year-old girl in Jammu and Kashmir's Kathua in 2018. The Court stayed the proceedings after Jammu and Kashmir administration claimed that the High Court had erroneously affirmed the order of a trial court, holding him as juvenile at the time of the offence in 2018.

Tags : SUPREME COURT   KATHUA RAPE ACCUSED  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved