अपहृत स्त्रियों को वापस करने के लिए विवश करने की शक्ति-किसी स्त्री या अठारह वर्ष से कम आयु की किसी बालिका के किसी विधिविरुद्ध प्रयोजन के लिए अपहृत किए जाने या विधिविरुद्ध निरुद्ध रखे जाने का शपथ पर परिवाद किए जाने की दशा में जिला मजिस्ट्रेट, उपखंड मजिस्ट्रेट या प्रथम वर्ग मजिस्ट्रेट यह आदेश कर सकता है कि उस स्त्री को तुरंत स्वतंत्र किया जाए या वह बालिका उसके पति, माता-पिता, संरक्षक या अन्य व्यक्ति को, जो उस बालिका का विधिपूर्ण भारसाधक है, तुरंत वापस कर दी जाए और ऐसे आदेश का अनुपालन ऐसे बल के प्रयोग द्वारा, जैसा आवश्यक हो, करा सकता है ।
Thursday, 23, Apr, 2026
- Denial of Child Care leave defeats Child’s right to maternal care, rules HC
- Schools & Colleges under Drug Siege | SC flags concern 'Peddlers actively using Students as Drug Sellers inside Campuses'
- Higher Qualification vs Minimum Experience Requirement, SC Explains
- Facts can't be Disputed in Second Appeal, Rules SC
- No case of Cheating madeout on Cash Transactions without Documentary Evidence, Rules HC
- Pending Arbitrations do Not End with Death of a Party, Rules SC
- Temple control debate Intensifies, Centre says Govt not interested
- Panel told evidence against Justice Varma strong enough to sustain removal charges
- UP में बेवजह मदरसों की जांच पर इलाहाबाद हाई कोर्ट सख्त, योगी सरकार और ATS को किया तलब
- हाईकोर्ट में बीजेपी विधायक की पेशी, बिना शर्त माफी के बाद भी राहत नहीं, 14 मई को फिर हाजिर होंगे संजय पाठक
- Judge Extortion case: Accused advocate granted bail in alleged Rs 1.5 Cr extortion attempt on a Sessions Judge, know Court's reasoning here
- Punjab Judge House Theft case: Police files cancellation report for dropping charges against Civil Judge for committing theft at deceased Session Judge's House
- International Journal of Justice By: LatestLaws.com and IDRC - Issue 3 Vol-3 | April 2026 is now Out! Read Here!
- [Breaking] SC raps CM Mamata Banerjee: CM used the entire system to put democracy in jeopardy
- LPG Cylinder Shortage: HC refuses to entertain PIL to pass 'futile' directions to Centre, asks Petitioner to approach Government
