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    

WB Govt. Passes 'Aparajita Woman and Child (West Bengal Criminal Laws Amendment) Bill, 2024' - (04 Sep 2024)

CRIMINAL

West Bengal Government has passed the Aparajita Woman and Child (West Bengal Criminal Laws Amendment) Bill, 2024 that seeks to amend the prescribed punishments for heinous acts of rape and sexual offences. The Bill aims at creating a safer environment for women and children in the State.

Tags : WB GOVERNMENT   SEXUAL OFFENCES   CRIMINAL LAWS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved