Delhi High Court Permits Minor Rape Survivor to Terminate Pregnancy  ||  HP HC: Employees Having Good Political Relation and Influence are Hardly Sent to Hard/Tribal Area  ||  Delhi HC Stays Single Judge Rusling Asking Amazon to Pay ?339.25 Crore to 'Beverly Hills Polo Club'  ||  Gauhati HC: PIL Challenges Assam Government’s Push Back Policy  ||  Cal HC to State: Why Candidates Tainted with Scam being Given Opportunity to Reapply for Recruitment  ||  Telangana HC: Appointment of Arbitrator by One Party after Due Notice Cannot be Challenged  ||  BCI Issues Advisory Cautioning About Unauthorised LL.M Programmes  ||  Trademark Registry Approves M.S Dhoni’s Application to Officially Register ‘Captain Cool’ Trademark  ||  Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl  ||  Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required    

SC Declines to Grant Exemption from Surrender to Man Who Served in Operation Sindoor - (25 Jun 2025)

CRIMINAL

Supreme Court has declined to grant exemption from surrender to a man who was convicted under Section 304B of the IPC for killing his wife. The convict had sought exemption on the ground that he had served in Operation Sindoor.

Tags : SUPREME COURT   OPERATION SINDOOR   EXEMPTION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved