Why Supreme Court set all accused in Chhawla Rape & murder case free? Bhumika Indulia 3 years ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit ‘Juvenile’ in Kathua rape-murder case an adult; JJ Act needs review: SCDateNovember 10, 2022In relation toSCC Times NewsflashSexual assault or rape under Abortion laws includes ‘marital rape’: Supreme Court | Legal UpdatesDateNovember 1, 2022In relation toSCC Times NewsflashWhy Gujarat Judges’ Promotion Stayed by Supreme Court?DateMay 17, 2023In relation toSCC Times Newsflash
