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Choices of Sexual Preference Protected Under Scheme of Constitutional Morality: Calcutta HC - (05 Feb 2019)

Calcutta High Court has observed that consensual cohabitation between two adults of same sex cannot be termed as illegal and also observed that such self-determination in matter of sexual preference, even if not procreative, is inherent for the enjoyment of life and liberty of every individual.

Tags : CALCUTTA HIGH COURT   SEXUAL PREFERENCE PROTECTED UNDER SCHEME OF CONSTITUTIONAL MORALITY  

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