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Calcutta HC: Customer Found in Brothel During Police Raid Cannot be Prosecuted Under PITA - (16 Jun 2022)

CRIMINAL

Calcutta High Court has held that a customer merely visiting a brothel for sexual pleasure cannot be held liable for offences under the Immoral Traffic (Prevention) Act, 1956 (PITA).

Tags : CALCUTTA HIGH COURT   PITA   POLICE RAID  

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