• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • News/Articles
  • Illegal organ trade rampant in Kerala

Latest News

Back

Illegal organ trade rampant in Kerala

Courtesy/By: Archita Sharma  |  25 Oct 2020     Views:671

For the last 2 years in Kerala, the organ trade is rampant well said by the inquiry report submitted by the Crime Branch (CB) of Thrissur to the State police Chief in which some of the public servant’s name is highlighted.

IG, CB, S.Sreejeeth has recommended the registration of FIR for further investigation around hospitals and other regions too. He also said that many of the donors have no connection with the donee and moreover the middlemen working for hospitals have deceptively induced the needy and economically disadvantaged families.

Due to the pandemic, many of the donors had to face the cash windfall due to which they had no employment for which they agreed to such transplantations when they had no relation with the recipient. The member of 31 families in Kodungallur was deceived mainly for the kidney by offering money as the family belonged to below poverty line (BPL).

An incident regarding the same was reported on December 2, 2009, where Ahin VJ of Vazhaparambil House, Muvattupuzha was denied treatment by two hospitals for a Head Injury. He was declared brain dead after which his liver and two kidneys were harvested by the private hospital and the same matter got buried for 2 years which after the report of July 1, 2016, came eye to eye

A number of people have been cheated and public servants have disregarded the racket due to which it resulted in the assisting of the crime. Therefore, it is prudent to register the FIR under 417,119and 120b of IPC and punishment for commercial dealings in a human organ of section 19(a),(b),(c), and (d)of the Transplantation of Human organ Act 1994 against all the accused who are involved in cheating and such criminal conspiracy.

The scale of the racket is more extensive so for this Deputy Inspector General of Police, Thrissur, S. Surendran will head the investigation team. Mr. Behera and Mr. Sreejith will supervise the probe. This is a matter of serious concern as lucrative people are violating the rights of some helpless people during this pandemic.v


Courtesy/By: Archita Sharma  |  25 Oct 2020     Views:671

News Updates

The Legal Framework of Bail Conditions in India: B...
25 Oct 2024     Views:5294
Changing an Arbitrator Mid-Proceeding: Legal Frame...
23 Oct 2024     Views:4728
IMF Retains India's FY25 GDP Growth Forecast at 7%...
22 Oct 2024     Views:4713
The Evolving Landscape of Russian Anti-Suit Injunc...
22 Oct 2024     Views:4501
Hyundai’s IPO vs Competitors: How the Auto Giant...
15 Oct 2024     Views:4530
The Validity of Arbitration Agreements Post Decree...
14 Oct 2024     Views:4186
SEBI Issues Checklist for AIFs, Their Managers, an...
08 Oct 2024     Views:4554
The Siemens v. Russian Railroads Case...
07 Oct 2024     Views:4549
Empowering Minds in Confinement: Bombay HC’s Lan...
03 Oct 2024     Views:4663
The Dynamics of Novation in Contract Law and Its I...
02 Oct 2024     Views:4844
SEBI Establishes Consistent Evaluation Standards f...
01 Oct 2024     Views:4553
Landmark Decision by Austrian Supreme Court on Arb...
30 Sep 2024     Views:4530
Key Considerations for Indian Commercial Claims...
25 Sep 2024     Views:4484
Boom or Bust: Africa’s Oil Giants Face Declining...
23 Sep 2024     Views:4600
The Growing Role of Arbitration in Intellectual Pr...
23 Sep 2024     Views:4561
Supreme Court Greenlights Sub-Classification of SC...
20 Sep 2024     Views:4877
SEBI's Employee Grievances Prompt Formation of Wor...
19 Sep 2024     Views:4711
Environmental Law in India: Challenges and Opportu...
18 Sep 2024     Views:5536
Navigating the New Legal Landscape of Exclusive Ju...
16 Sep 2024     Views:4672
The Anatomy of Joint Venture Breakups in India (an...
31 Jul 2024     Views:5016
The Integration of ESG in India's M&A Landscape...
31 Jul 2024     Views:4917
Future of AI in Legal Systems and Conflict Resolut...
21 Jul 2024     Views:5108
World Health Assembly Revises International Health...
21 Jul 2024     Views:4963
Pokemon GO Fans Concerned Over Restrictive New Ter...
21 Jul 2024     Views:5081
Landmark Judgment on Setting Aside Arbitration Awa...
21 Jul 2024     Views:4865
Understanding the Process of Issuing Summons in In...
11 Jul 2023     Views:8228
Understanding the Unlawful Activities (Prevention)...
10 Jul 2023     Views:6795
Understanding the Mental Health Act in India: A St...
09 Jul 2023     Views:6833
Combating Manual Scavenging in India: A Call for S...
07 Jul 2023     Views:6634
Impleadment in Supreme Court of India: A Comprehen...
05 Jul 2023     Views:7587
Unraveling the Distinction: Culpable Homicide vs. ...
03 Jul 2023     Views:6932
Understanding the Difference between Money Bills a...
02 Jul 2023     Views:5475
Understanding the Civil Procedure Code in India: A...
01 Jul 2023     Views:6248
The Rights of Criminals in India: Upholding Justic...
30 Jun 2023     Views:5506
Exploring the Differences between the US and India...
29 Jun 2023     Views:5520
What to Do If the Police Refuse to Register Your F...
26 Jun 2023     Views:5764
Timeline of Environmental Protocols: A Global Effo...
25 Jun 2023     Views:5463
How to Deal with Cheque Bounce Cases in India...
24 Jun 2023     Views:5445
Pursuing a Lucrative Litigation Career in Indian L...
22 Jun 2023     Views:5496
Understanding the Emergency Provisions of India: S...
21 Jun 2023     Views:5459
Environment Legislation in India: A Comprehensive ...
20 Jun 2023     Views:5815
Understanding the Emergency Powers of the Constitu...
18 Jun 2023     Views:5322
Understanding the Emergency Powers of the Constitu...
17 Jun 2023     Views:5344
Timeline of Same-Sex Laws in India: A Journey Towa...
16 Jun 2023     Views:5788
Sir Creek Dispute and Legal Implications...
15 Jun 2023     Views:5985
Jurisprudence of NDPS Laws in India: A Comprehensi...
14 Jun 2023     Views:5567
Impleadment Proceedings: A Comprehensive Guide to ...
13 Jun 2023     Views:6002
Understanding Continuing Mandamus: A Powerful Judi...
12 Jun 2023     Views:7959
Res Judicata: The Doctrine of Finality in Legal Pr...
10 Jun 2023     Views:5999
Mastering the Art of Legal Drafting: A Comprehensi...
08 Jun 2023     Views:5664
Order 1 Rule 10 of the Code of Civil Procedure (CP...
07 Jun 2023     Views:11290
Understanding the Laws of War: Protecting Humanity...
03 Jun 2023     Views:5388
Understanding the Code of Criminal Procedure (CRPC...
02 Jun 2023     Views:6233
The National Drug and Psychotropic Substances (NDP...
01 Jun 2023     Views:5811
A Step-by-Step Guide: How to File an FIR in India...
31 May 2023     Views:5512
Zero FIR: An Effective Tool for Prompt Criminal Ju...
30 May 2023     Views:5749
Unveiling the Dissent of Judges in Judicial Judgme...
28 May 2023     Views:5394
Environmental Laws in India: Safeguarding Nature f...
25 May 2023     Views:5841
The Recusal of Supreme Court of India Judges from ...
24 May 2023     Views:5514
Understanding the Jurisdiction of the Supreme Cour...
23 May 2023     Views:5964
Article 142 of the Constitution of India: A Compre...
22 May 2023     Views:6168
Landmark Judgments in Arbitration Law in India: A...
21 May 2023     Views:6398
Landmark Cases on Anticipatory Bail in India: A Pa...
20 May 2023     Views:10293
Embracing the Future: How AI is Revolutionizing th...
18 May 2023     Views:5616
Understanding Narcotics Laws in India: A Comprehen...
17 May 2023     Views:5480
Understanding Indian Laws on Cross-Border Transact...
16 May 2023     Views:6601
ADR mechanism of legal adjudication in India...
15 May 2023     Views:5326
Validity of foreign arbitral award in India throug...
14 May 2023     Views:5341
Scope of Section 151 CPC...
13 May 2023     Views:6919
Detailed Overview on Section 482 of Crpc...
11 May 2023     Views:5865
Scope of Decree under CPC...
10 May 2023     Views:5427
Legal development of Arbitration Laws in India....
09 May 2023     Views:5469
Arbitration Laws in India...
07 May 2023     Views:5409
Impact of COVID-19 on Legal Industry...
06 May 2023     Views:7514
Chargesheet not having authority's valid sanction ...
02 May 2023     Views:5685
Same-Sex Marriage in India...
30 Apr 2023     Views:5334
National Commission for Women...
27 Apr 2023     Views:5185
Law making process of India....
26 Apr 2023     Views:6270
Bail Provisions in India...
25 Apr 2023     Views:5211
Life imprisonment in Criminal Law in India...
24 Apr 2023     Views:5623
Contempt of Court...
23 Apr 2023     Views:5467
The collegium system of Judiciary in India....
22 Apr 2023     Views:5153
Remarriage before Expiry of Limitation Period to f...
21 Apr 2023     Views:5153
Need for strict measure of NDPS laws in India....
20 Apr 2023     Views:5308
Nature of Offence under Section 138 of NI Act is Q...
19 Apr 2023     Views:7737
Order VII Rule 11 CPC: Plaint cannot be rejected m...
18 Apr 2023     Views:6345
Mediation: At the Dawn of Golden Age organized at ...
16 Apr 2023     Views:5434
Central Government's motto should be mediate, not ...
15 Apr 2023     Views:5145
Ambedkar Jayanti Celebrations...
14 Apr 2023     Views:5352
Supreme Court of India calls for Preventive Measur...
12 Apr 2023     Views:4922
Pursuing LL.M is not break in Law Practice, Rules ...
11 Apr 2023     Views:5135
Law should take into consideration realities of co...
10 Apr 2023     Views:4972
Delhi High Court said that peeping into public bat...
08 Apr 2023     Views:5565
Delhi High Court denies bails to AAP's Satyendra J...
06 Apr 2023     Views:5687
Supreme Court’s Triple Talaq Judgement Would App...
30 Jan 2023     Views:5418
Article 311(1) | An Order of Removal From Service ...
26 Jan 2023     Views:5898
Leaders shouldn't disrespect the President or Pri...
17 Jan 2023     Views:5202
New bench will hear Ashwini Upadhyay's Supreme Cou...
15 Jan 2023     Views:5338
Person Who Drove Rashly with the Knowledge that it...
12 Jan 2023     Views:5922
The rigours of Section 37 of the NDPS Act cannot b...
11 Jan 2023     Views:5664
FIND A LAWYER




FIND A LAW SCHOOL



Most Read News Articles

  • Sabrimala Verdict (28 sept 2018) - A End of Taboo.
    On 07 Oct 2020    Views:95651
  • Case Analysis: Vellore Citizens Welfare Forum vs Union of India
    On 11 Dec 2020    Views:73210
  • Case Analysis: THE BERUBARI UNION CASE
    On 14 Dec 2020    Views:70628
  • DOCTRINE OF ELECTION UNDER TRANSFER OF PROPERTY ACT, 1882
    On 08 Jul 2020    Views:69768
  • A.K. Gopalan v. State of Madras (1950 AIR 27, 1950 SCR 88)
    On 08 Nov 2020    Views:59123
View all >>

Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.