SC: Revisional Jurisdiction Cannot Correct Factual Errors Despite Alleged Concealment  ||  Supreme Court: Wrong Statement in Pleadings is Not Always a False Statement, Perjury Case Quashed  ||  SC: Under JJ Act, Murder Falls Within Heinous Offences; S. 302 IPC Prescribes Minimum Life Sentence  ||  Supreme Court: Cognisance of FERA Complaint is Invalid Without Prior Notice to the Accused  ||  Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial  ||  Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial  ||  SC Upheld Husband's Conviction For Murdering His Wife over an Extramarital Affair  ||  J&K&L High Court: Mere Admission of Issuing Cheque is Not a Plea of Guilt under S.138 NI Act  ||  Calcutta HC: Aadhaar Card Prima Facie Establishes Occupation; Demolition Without Notice is Unlawful  ||  Gauhati High Court: Wildlife Law Doesn't Bar Trade in Unprotected Ornamental Fish Species    

Delhi HC: Police Must have ‘Runaway Couple Cell’ - (21 Apr 2023)

CRIMINAL

Delhi High Court while hearing petitions filed by intercaste couple who married against consent of girl’s family, has observed that Delhi Police should have a runaway couple cell which deals with runaway couples in compliance of Ashok Kumar Todi v. Kishwar Jahan (MANU/SC/0162/2011).

Tags : DELHI HIGH COURT   RUNAWAY COUPLE CELL   DELHI POLICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved