Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Ker. HC Quashes Case Against Rehana Fathima Over Video of Children Painting on Her Semi-Naked Body - (05 Jun 2023)

CRIMINAL

Kerala High Court has quashed case against Rehana Fathima in the matter relating to the circulation of a video that showed her children painting on her semi-nude body, wherein she had contended that the act was meant to impart sex education to her children and rid the stigma about nudity.

Tags : KERALA HIGH COURT   REHANA FATHIMA   CHILDREN   SEX EDUCATION   NUDITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved