right to privacy, dignity, criminal justice, constitutional rights, victim protection
0  20 Jan, 2021
Listen in 01:59 mins | Read in 24:00 mins
EN
HI

Ms. X Vs. The State of Jharkhand & Ors.

  Supreme Court Of India Writ Petition Civil /1352/2019
Link copied!

Case Background

This writ petition has been filed by a rape victim invoking the jurisdiction of this Court under Article 32 of the Constitution

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Description

Legal Notes

Add a Note....