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Calcutta High Court: Sex Workers Should not be Arrested, or Treated as Accused - (12 Aug 2019)

CRIMINAL

Calcutta High Court has directed that sex workers exploited for commercial sex should not be arrayed as accused for offences under the Immoral Traffic (Prevention) Act, 1956 until and unless sufficient materials come on record that she was also involved as a co-conspirator in the crime.

Tags : CALCUTTA HIGH COURT   SEX WORKERS  

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