It is our Fundamental Duty as a citizen of India under Article 51 A (e) of the Constitution to ~ “renounce practices derogatory to the dignity of women”.

Case Status

Sl.No. No. of Cases Instituted Date of Institution
1. 01 25.01.2023
2. 01 13.03.2024
Sl.No. No. of Cases Pending for Inquiry
1. 01
Sl.No. No. of Cases disposed Date of Diposal
1. 01 26.07.2023

(Disclaimer : Name and Identity of both Parties shall be kept confidential)