Delhi HC: Sex Worker Entitled to All Rights But Cannot Claim Special Treatment if She Violates Law - (08 Aug 2022)
CIVIL
Delhi High Court has held that although a sex worker is entitled to all rights available to a citizen, but at the same time, if she violates the law, she would be subjected to the same consequences under law and cannot claim any special treatment.
Tags : DELHI HIGH COURT HAS HELD THAT ALTHOUGH A SEX WORKER IS ENTITLED TO ALL RIGHTS AVAILABLE TO A CITIZEN BUT AT THE SAME TIME IF SHE VIOLATES THE LAW SHE WOULD BE SUBJECTED TO THE SAME CONSEQUENCES UNDER LAW AND CANNOT CLAIM ANY SPECIAL TREATMENT.
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