SUO-MOTO Vs. HARASSMENT & PHYSICAL ABUSE OF MS. M
LAWS(SC)-2014-10-71
SUPREME COURT OF INDIA (FROM: CHHATTISGARH)
Decided on October 10,2014

Suo -Moto Appellant
VERSUS
Harassment And Physical Abuse Of Ms. M Respondents

JUDGEMENT

- (1.)Mr. Dharmesh Sharma, Member Secretary, DSLSA and Mr. S.S. Rathi, Officer on Spl. Duty, DSLSA are present in court. Post for further arguments on 11th November, 2014.
(2.)In the meanwhile, further proceeding, in respect of the Closure Report in regard to the FIR No. 18 of 2013 Under Sections 376(g), 452, 506B, 323 and 34 IPC with Police Station Manila Thana, Bilaspur, Chhattisgarh, pending the Court of Judicial Magistrate, are stayed. Registry is directed to render all assistance to the learned Amicus Curiae, Delhi State Legal Services Authority (DSLSA) with regard to all the records of the present proceeding.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.