SC Awards Rs.1 Lakh Compensation to Daily-Wage Workers in 25-Year-Old Bihar Dues Case  ||  Supreme Court Questions Women’s Safety Progress, Orders CCTV, Lighting and Increased Police Patrols  ||  Rajasthan HC: Passport can be Issued to Minor in Single Mother's Sole Custody without Father's Name  ||  Rajasthan HC: One Voter's Absence cannot Halt Election or Warrant Re-Poll  ||  Delhi HC: Stridhan Recovery Alone Cannot Justify Custodial Interrogation  ||  Delhi HC: Rape Victim's Hearing Necessary before Bail is Granted to Accused  ||  Gujarat HC: Family Suit Can Be Shifted to Wife’s Residence Due to Travel, Childcare Duties  ||  Delhi High Court Orders NTA to Reissue Lost NEET-UG Scorecards to Foreign Medical Graduates  ||  MP HC: Firearm Licence Suspension Unjustified Solely due to Criminal Case Pendency  ||  Delhi HC: Re-Arrest Without Magistrate's Permission Invalid if Earlier Arrest was Vitiated    

Bombay HC Sets Aside FIR against Five Youths on Condition to Perform Social Works - (02 Nov 2016)

Bombay High Court has set aside a First Information Report (FIR) against five youths, accused of outraging the modesty of two girls, on condition that they would do social work for two days and donate Rs 50,000 for Legal Aid service.

Tags : BOMBAY HIGH COURT   SOCIAL WORK   FIR   OUTRAGING MODESTY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved