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Cal. HC to State: Pay Compensation to Acid Attack Victim in Adherence to NALSA Guidelines - (12 Sep 2023)

CRIMINAL

Calcutta High Court while observing that State which was once known for its progressive feminist discourse has forgotten its feminist roots, has directed State to pay compensation to minor victim of acid attack as per NALSA guidelines directed in Nipun Saxena v Union of India (MANU/SC/1459/2018).

Tags : CALCUTTA HIGH COURT   NALSA GUIDELINES   ACID ATTACK VICTIM  

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