Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits  ||  SC: CPC Amendment Allowed When New Facts and Reliefs Directly Relate to Existing Dispute  ||  SC: Governing Law Clause Relevant to Determine Arbitral Seat When Two Venues Are Named  ||  Supreme Court: Section 161 CrPC Statements Can Be Considered at Cognizance Stage, Not at Trial  ||  Bombay High Court Directs Release of Protesters Held over Anti-ECI Agitations  ||  Kerala High Court Orders State to Pay Rs. 21,000 Post-Surgery Assistance to Transgender Person  ||  Madras High Court: DVAC Not Entitled to Blanket RTI Exemption in Corruption Cases  ||  Karnataka High Court Strikes Down Enhanced SC/ST Quota for Breaching 50% Reservation Cap  ||  Delhi HC: First-Come, First-Served Policy for Ramleela Ground Allotment is Unfair  ||  Kerala HC Upholds Automatic Revocation of Christian Wills on Marriage under S.69 Succession Act    

HP HC Denies Bail to Woman for Allegedly Indulging Minor Girl in Flesh Trade - (19 Jul 2021)

CRIMINAL

Himachal Pradesh High Court has denied bail to a 32 year old woman for allegedly indulging a minor girl into flesh trade with strangers. The Court has observed that both the society and the State have failed to take responsibility in such cases.

Tags : HIMACHAL PRADESH HIGH COURT   BAIL TO WOMAN   INDULGING MINOR GIRL IN FLESH TRADE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved