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    

Ker. HC: Media Transgressed the Limits of Fairness, Reasonableness, and Rationality - (23 Sep 2022)

CRIMINAL

Kerala High Court while dismissing petition filed by survivor of sexual assault to transfer case from Principal Session Court, has criticized media for creating an air of distrust brought through trial conducted in studios, and has transgressed limits of fairness, reasonableness and rationality.

Tags : KERALA HIGH COURT   SEXUAL ASSAULT   MEDIA  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved