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Patna HC Takes Suo Moto Cognizance in Matter Where Sedated Women Forced to Immoral Acts - (03 Feb 2022)

CRIMINAL

Patna High Court has taken a suo moto cognizance in a matter wherein an inmate of a shelter home alleged that women were forced to submit themselves to immoral acts after being sedated, on the basis of recommendation made by the Juvenile Justice Monitoring Committee, Patna High Court, and has sought the reply of Additional Chief Secretary, Department of Social Welfare, Government of Bihar.

Tags : PATNA HIGH COURT   SEDATED WOMEN FORCED TO IMMORAL ACTS  

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