The case involves a reconsideration of the constitutionality of Section 377 of the Indian Penal Code, which criminalizes consensual sex between adult same-sex couples. This law dates back to Victorian ... England over 150 years ago and reflects societal taboos and prejudices against homosexuality. The legal challenge was initiated through writ petitions before the Delhi High Court, highlighting the evolving understanding of LGBTQ+ rights and equality in India.