Upon complaint made on oath of the abduction or unlawful detention of a woman, or a female child for any unlawful purpose, a District Magistrate, Sub-divisional Magistrate or Magistrate of the first class may make an order for the immediate restoration of such woman to her liberty, or of such female child to her parent, guardian or other person having the lawful charge of such child, and may compel compliance with such order, using such force as may be necessary.
Monday, 13, Apr, 2026
- 'Solving Disputes or Creating Them?' Justice Sanjay Karol questions If India’s Arbitration Law truly Serves its Purpose
- '20% by Election, 10% by Co-Option, yet Women still lose Seats they Won': SC sends Bar Council quota issue to Justice Dhulia Panel
- SC refuses to alter Bankey Bihari Temple oversight, keeps ‘Ritual War’ on hold
- Denying wife access to kitchen is 'Mental Cruelty' under section 498A, rules HC
- हाईकोर्ट ने फरलो देने से इनकार मौलिक अधिकारों का उल्लंघन
- Call for Chapters: Books and Journal by Bharati Vidyapeeth’s New Law College, Sangli: Submit by May 5
- Internship Opportunity at Deed and Defense Law Firm, Ghaziabad [2 Months; Unpaid]: Apply Now!
- राजस्थान में पशु चिकित्सा अधिकारी परीक्षा तय तारीख पर, हाईकोर्ट ने टालने से किया इनकार
- 9 मार्च को मेरा दिल बैठ गया...' भरी अदालत में क्या बोले अरविंद केजरीवाल, जस्टिस स्वर्णकांता ने सुना दी खरी-खरी
- लैंड-फॉर-जॉब्स: सुप्रीम कोर्ट से लालू यादव को झटका, केस और चार्जशीट रद्द करने से इनकार; पेशी से मिली छूट
- Land-for-Job Scam: SC refuses to quash CBI FIR against Lalu Prasad Yadav and his family members
- SC issues notice to Centre on PIL challenging provisions of Digital Personal Data Protection law
- [Live Updates] Delhi HC hears Arvind Kejriwal for recusal of Justice Swarana Kanta Sharma in Excise case
- सुप्रीम कोर्ट में टली बांके बिहारी मंदिर मैनेजमेंट मामले की सुनवाई, दो हफ्ते बाद का समय
- SC notice to Centre, EC on plea seeking to implement finger, iris biometric system at polling stations
