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Supreme Court: Calling Woman ‘Call Girl’ not Abetment to Suicide - (21 Oct 2019)

CRIMINAL

Supreme Court has upheld a Calcutta High Court order discharging a man and his parents accused of abetting the suicide of a woman he was planning to marry after the parents called her a “call girl”. The Court refused to interfere with the High Court order, which said that “terming the deceased as a call-girl, there was no utterance which can be interpreted to be an act of instigating, goading or solicitation or insinuation, the deceased to commit suicide”.

Tags : SUPREME COURT   ABETMENT TO SUICIDE  

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