Case Removed
2021 Latest Caselaw 148 SC

Citation : 2021 Latest Caselaw 148 SC
Judgement Date : 17 Mar 2021
Case No : T.C.(C) No.-000025 / 2021

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Code of Civil Procedure, 1908 (CPC)
Family Courts Act, 1984
Guardians and Wards Act, 1890
Hindu Marriage Act, 1955
Hindu Minority and Guardianship Act, 1956
Indian Evidence Act, 1872

Headnote :
Under Section 438 of the Criminal Procedure Code, 1973, and Sections 452, 354A, 323, and 506 of the Indian Penal Code, 1860, concerning sexual harassment involving a woman, anticipatory bail has been granted to the accused with the stipulation that he must tie a Rakhi from the complainant. Directions have been issued accordingly.

Case Content removed

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