President appoints Pushpa Virendra Ganediwala, to be an Additional Judge of the Bombay High Court for a period of 1 year with effect from 13-02-2021.
Notably, Justice Ganediwala authored the following two controversial Judgments:
- Bombay HC on Sexual Assault | Would ‘pressing of breast’ and ‘attempt to remove salwar’ of a child fall under S. 7 and punishable under S. 8 of POCSO Act?
- Bom HC | “Opening zip of pants”, Does it NOT “fit in the definition of sexual assault” under POCSO Act? Bom HC says so
Ministry of Law and Justice
[Notification dt. 12-02-2021]
