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Madras HC: Prosecution Rightly Invoked Prohibition of Harassment of Women Act Against Accused - (23 Nov 2020)

CRIMINAL

Madras High Court has observed in a case that the prosecution was right in registering the case under Tamil Nadu Prohibition of Harassment of Women Act, 2002 against the Accused, as defacto Complainant/Victim (Transgender) named Neka views herself as a woman.

Tags : MADRAS HIGH COURT   HARASSMENT OF TRANSGENDER WOMAN  

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