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    

Del. HC: Not Behaving With a Woman in a Chivalrous Manner Doesn’t Amount to Outraging Her Modesty - (29 Aug 2023)

CRIMINAL

Delhi High Court has held that while adjudicating the cases of Section 509 IPC, Courts must consider the background of the complainant and words uttered to see if they would have outraged complainant's modesty as merely behaving in non-chivalrous manner wouldn’t constitute the offence.

Tags : DELHI HIGH COURT   OUTRAGING MODESTY   CHIVALROUS MANNER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved