Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

SC Refuses to Entertain PIL Seeking Criminalisation of Sexual Offences Against Men, Trans Persons - (15 Oct 2024)

CRIMINAL

SC while refusing to entertain PIL seeking criminalisation of sexual offences against men, trans persons and animals, has observed that this court cannot by recourse under Article 142 of COI direct that a particular act constitutes an offence. Such exercise falls under parliamentary domain.

Tags : SUPREME COURT   SEXUAL OFFENCES   ARTICLE 142  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved