SC: Valid Bareboat Charter Termination Extinguishes Demise Charter, Vessel Arrest Vacated  ||  SC: Absence of Train Ticket No Ground to Deny Compensation for Passenger’s Death  ||  Patna HC: Routine FIR Involvement alone cannot Deny Arms Licence without Safety Threat  ||  Chhattisgarh HC: WhatsApp Chats Proving Mental Cruelty cannot be Ignored on Evidence Grounds  ||  Delhi HC: Foreign Travel Restrictions must not Obstruct Pregnant Foreigner's Medical Care  ||  MP High Court: Article 227 Cannot Be Invoked to Quash Wife’s Conjugal Rights Proceedings  ||  Kerala High Court Issues Directions on Driver Profiling, Bus Regulation and Road Safety  ||  Delhi HC: Prior Permission for Foreign Travel Unjustified When Accused Was Never Arrested  ||  Air India Penalised Rs. 50K Over De-boarding Disabled Woman and Wheelchair Damage  ||  Delhi HC: Muslim Personal Law cannot Shield Sex with Minor Wife from POCSO Case    

SC Directs to File Report on Officers Involved in Muzzafarpur Shelter Home Sexual Assault Case - (24 Mar 2022)

CRIMINAL

Supreme Court has directed Bihar to file a report on action taken against State officers involved in the Muzaffarpur shelter home sexual assault case. The Court has noted that investigation was complete in the matter and 19 persons were convicted.

Tags : SUPREME COURT   MUZZAFARPUR SHELTER HOME SEXUAL ASSAULT CASE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved