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    

P&H HC Directs Registrar General to Circulate Observation on Lewd Question Put to Prosecutrix - (21 Aug 2020)

CRIMINAL

Punjab and Haryana High Court has required its Registrar General to circulate to all the Designated Courts dealing with cases of Crime against Women, in the States of Punjab, Haryana and Chandigarh, its observations against "a lewd, filthy and an indecent question put to the prosecutrix" in a rape case, which, the Court said, could not have been allowed by the trial Court.

Tags : PUNJAB AND HARYANA HIGH COURT   LEWD QUESTIONS IN RAPE CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved