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Bombay High Court: Adult Victim Rescued from Trafficking Cannot be Forced to Live in Correction Home - (16 Jul 2019)

CRIMINAL

Bombay High Court has held while ordering the release of a 22-year-old woman that the woman had been rescued with eleven others during a raid conducted by the Pandharpur Police under the Immoral Traffic (Prevention) Act 1956 that such persons cannot be forced to live in a correction home against their wishes.

Tags : BOMBAY HIGH COURT   ADULT VICTIM. TRAFFICKING  

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