IN RE: ALARMING RISE IN THE NUMBER OF REPORTED CHILD RAPE INCIDENTS Vs. IN RE: ALARMING RISE IN THE NUMBER OF REPORTED CHILD RAPE INCIDENTS
LAWS(SC)-2019-10-147
SUPREME COURT OF INDIA
Decided on
October 03,2019
In Re: Alarming Rise In The Number Of Reported Child Rape Incidents
Appellant
VERSUS
In Re: Alarming Rise In The Number Of Reported Child Rape Incidents
Respondents
JUDGEMENT
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(1.) SLP(C) No.34251/2017 : Leave granted.
(2.) Arguments heard.
(3.) Judgment reserved only with regard to conflict between National Human Rights Commission and West Bengal Child Rights Commission especially in regard to interpretation of Section 13(2) of the Act.W.P.(C) No.819/2019 ;
(2.) Arguments heard.
(3.) Judgment reserved only with regard to conflict between National Human Rights Commission and West Bengal Child Rights Commission especially in regard to interpretation of Section 13(2) of the Act.
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