JANSHRUTI (PEOPLE’S VOICE) Vs. UNION OF INDIA

JUDGEMENT

(1.) Delay condoned.

(2.) This writ petition, filed under Article 32 of the Constitution, seeks directions for the formulation of gender-neutral guidelines and legislation governing the filing of domestic violence and harassment complaints. It also prays for a declaration regarding the constitutionality of Sec. 498A of the Indian Penal Code, 1860 (now Sec. 84 of the Bharatiya Nyaya Sanhita, 2023).

(3.) We have heard the learned senior counsel for the petitioner at length and have briefly examined the record. Notwithstanding the vehement submissions advanced, we are not inclined to entertain the petition or grant any of the reliefs sought therein.