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Punjab & Haryana HC Says Police Can Proceed Against Prosecutrix in False Molestation Case - (18 Mar 2020)

CRIMINAL

Punjab and Haryana High Court has held that the police authorities are at liberty to proceed against the Complainant for lodging a false case of molestation, per the law. The Court observed that it cannot ignore the fact that such false cases are registered numerous times.

Tags : PUNJAB & HARYANA HIGH COURT   FALSE MOLESTATION CASE  

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