Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Kerala HC Expunges ‘Provocative Dress’ Remarks in Civic Chandran Bail Order - (13 Oct 2022)

CRIMINAL

Kerala High Court while expunging 'sexually provocative dress' remark of Kozhikode Sessions Court while granting anticipatory bail to accused in sexual harassment case, has held that while the reason cannot be justified, the order granting bail by the sessions court cannot be set aside.

Tags : KERALA HIGH COURT   SEXUALLY PROVOCATIVE DRESS   BAIL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved