The issue pertains to the validity of Section 377 of the Penal Code, 1860.
2. We are informed that the Constitution Bench of this Court is hearing the issue. Post this matter before the Honble the Chief Justice of India for appropriate orders.
Navtej Singh Johar & Others v. Union Of India
Navtej Singh Johar & Others v. Union Of India
(Supreme Court Of India)
Writ Petition (Criminal) No. 76 Of 2016, Curative Petitions (C) No. 88-102 Of 2014 In Review Petitions (C) No. 41-55 Of 2014 Cas No. 10972-86 Of 2013 | 29-06-2016
Advocate List
Bench
- HON'BLE MR. JUSTICE S.S. BOBDE
- HON'BLE MR. JUSTICE ASHOK BHUSHAN
Eq Citations
- (2016) 3 SCC CRI 221
- (2016) 7 SCC 485
- LQ/SC/2016/797
Head Note
Penal Code, 1860 — S. 377 — Validity of, is under consideration of Constitution Bench — Matter posted before Hon'ble CJI for appropriate orders (Para 1)
