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Bombay High Court: Casual Touch Does Not Amount to Outraging Modesty - (17 Jun 2019)

CRIMINAL

Bombay High Court has observed while striking down the criminal prosecution against a 45-year-old principal of an ashram school that a casual touch by a colleague does not constitute the offence of outraging the modesty of a woman. The principal was booked last year for touching the hands of a teacher in a class in the presence of her students.

Tags : BOMBAY HIGH COURT   CASUAL TOUCH  

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