Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Del. HC: Mindset that Women should Endure Suffering is ‘Right’ Emboldens Perpetrators - (20 Jan 2025)

CRIMINAL

Delhi High Court while denying bail to a husband in a dowry death case, has held that the mindset that women should endure suffering is ‘right’ emboldens the perpetrator who kills his wife, exploiting the situation that the victim wife has nowhere else to go.

Tags : DELHI HIGH COURT   DOWRY DEATH   ENDURE SUFFERING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved