Supreme Court: The Bench comprising of Dipak Misra, CJ. and A.M. Khanwilkar and Dr D.Y. Chandrachud, JJ., passed order stating that the “Female Genital Mutilation” case be referred to a 5-Judge Constitution bench.
Background:
The practice of Female Genital Mutilation (FGM) followed by the Dawoodi Bohra Community in India was earlier challenged on the constitutionality aspect in the Supreme Court. The arguments in the earlier hearings revolved around the matter being referred to a Constitution Bench. The petition filed, sought for the issuance of orders to impose a complete ban on practice of FGM.
Therefore, AG K.K. Venugopal and Senior Advocate Mukul Rohatgi in consonance asked the bench to refer the matter to a Constitution Bench. Hence, the matter is referred to a Constitution Bench for further hearing on the case.
[Source: Economic Times]