Supreme Court Unveiled Victim Protection Plan For Trafficking Survivors and Urged Legal Reforms  ||  Supreme Court Cautioned Against the Misuse of False POCSO Cases in Matrimonial Disputes  ||  Supreme Court Cautioned Against the Misuse of False POCSO Cases in Matrimonial Disputes  ||  SC: Assigning Mathadhipati’s Secular Duties to Govt Officer Violates Art 26, Undermines Mahantship  ||  Supreme Court: All MIDC Units are Exempt From Property Tax Until Services are Transferred to NMMC  ||  Supreme Court: All MIDC Units are Exempt From Property Tax Until Services are Transferred to NMMC  ||  SC: Arbitral Award Unenforceable if Invoked During Pending Civil Suit Without Court’s Permission  ||  Delhi High Court: Participation in Protests Can't Be a Ground to Deny Bail in PMLA Case  ||  Delhi High Court Lays Down Guidelines to Mask Personal Details in Orders under Right to be Forgotten  ||  Raj HC: Poverty Cannot Defeat Right to Bail and Accused Cannot be Jailed For Lack of Sureties    

Delhi HC Denies Relief to 60 Year Old Person Accused of Sexual Harassment - (03 Oct 2016)

Delhi HC, while upholding five-year jail term to a 60-year-old man, who had sexually assaulted an eight-year-old girl, has held that convict Raman Kumar does not deserve any leniency as he took advantage of the tiny girl’s “loneliness” while sexually assaulting her.

Tags : DELHI HC   SEXUAL HARASSMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved