Del. HC: Threshold Income to Claim Financial Aid Under Rashtriya Arogya Nidhi Unreasonable  ||  Bom. HC: Tender Conditions Challenged by Contractors Through PIL Pollute Purity of Stream of PIL  ||  Del. HC: Can Only Interfere With Industrial Tribunal’s Decision if Found Perverse  ||  Raj. HC: Impermissible for Mag. & ASJ to Take Cognizance Against Same Accused for Diff. Offences  ||  Del. HC: Municipal Solid Waste in Delhi Not Getting Processed as Per Solid Waste Management Rules  ||  Supreme Court Launches Whatsapp Messaging Services, Advocates and Parties to Receive Updates  ||  Kar. HC: Challenge to Singing State Anthem Dismissed, Right to Remain Silent Cited  ||  Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income  ||  SC: Can Only Apply Egg Shell Skull Rule if Patient Had Pre-Existing Conditions  ||  NCDRC Members Roasted for Issuing Warrants Despite SC’s Order Directing Non-Coercive Steps    

Kerala Court: Moral Policing Can Never Be Encouraged in Civil Society - (06 Apr 2023)

CRIMINAL

Kerala Court while sentencing 13 accused to imprisonment for 7 years in Madhu lynching case, observed that even if accused persons believed that Madhu was involved in several theft cases, they have no right to take role of a moral police to apprehend him; such moral policing can’t be encouraged.

Tags : KERALA COURT   MORAL POLICING   MADHU LYNCHING CASE  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved