SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

Delhi HC Directs Delhi Police to Give Protection to UP Woman Who Converted to Islam - (02 Jul 2021)

CIVIL

Delhi High Court has directed the Delhi police to ensure the safety of the woman from Shahjahanpur in Uttar Pradesh, who converted to Islam religion with her own free will and without any threat or coercion from anyone.

Tags : DELHI HIGH COURT   PROTECTION TO UP WOMAN WHO CONVERTED TO ISLAM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved