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Gujarat HC: 'Two-Finger Test' Unconstitutional as Violative of Woman's Right to Privacy and Dignity - (29 Jan 2020)

CONSTITUTION

Gujarat High Court has held that the "archaic and outdated" practice of two-finger test, conducted to determine the virginity/consent of a rape victim, is unconstitutional. The Court held that the two-finger test is violative of the right of the victim to privacy, physical and mental integrity and dignity.

Tags : GUJARAT HIGH COURT   TWO-FINGER TEST  

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