Do convicts have a fundamental right to procreate? Watch to know what Delhi High Court recently held Ridhi 2 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 Article 21 includes the right of a convict to procreate for preserving lineage; Delhi High Court grants parole to convictDateJanuary 9, 2024In relation toCase BriefsBom HC | Husband cannot be ordered to procreate during pendency of petition for restitution of conjugal rights; Family Court’s conclusion a shock to judicial conscience DateDecember 11, 2019In relation toCase BriefsKarnataka HC grants 30-day general parole to murder convict for fulfilment of conjugal duties with new wifeDateJune 7, 2024In relation toCase Briefs
