Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Delhi HC Issues Notice in Brajesh Thakur's Appeal Against Conviction for Gangrape - (22 Jul 2020)

CRIMINAL

Delhi High Court has issued notice to the Central Bureau of Investigation in criminal appeal moved by Brajesh Thakur against his conviction for gangrape in Muzaffarpur Shelter Home case.

Tags : DELHI HIGH COURT   MUZAFFARPUR SHELTER HOME CASE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved