REGENT COMPUTRONICS PVT. LTD.

G. KAVITHA Appellant

V/S

UNION OF INDIA, REP. BY ITS SECRETARY Respondents

Referred Judgements :-

CHARANJIT LAL CHOWDHARY VS. UNION OF INDIA [REFERRED TO]
STATE OF MYSORE VS. D ACHIAH CHETTY [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
EXPRESS HOTELS PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) DOES Section 64 of the Code of Criminal Procedure (in short Cr.P.C.) is discriminatory against women or does it embody special provision in their favour.

(2.) THIS is the short question that arises for consideration in this Writ.

(3.) LEARNED counsel for both parties have been heard.

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G KAVITHA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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