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Kerala High Court Refuses to Quash Woman's Complaint Against Youth Who Followed Him - (24 Feb 2020)

CRIMINAL

Kerala High Court has refused to quash a criminal case against a man accused of following a woman, a total stranger to him, and inviting her to accompany him in his motorcycle. The Court has observed that commission of acts, which may not necessarily involve even any physical advances or assault, is also made punishable under Section 509 of the Indian Penal Code, 1860.

Tags : KERALA HIGH COURT   WOMAN'S COMPLAINT AGAINST YOUTH WHO FOLLOWED HIM  

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