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SC to Trial Courts: Hold In-Camera Trial in All Sexual Harassment Cases Apart from Rape Cases - (16 Aug 2022)

CRIMINAL

Supreme Court has directed the trial that in-camera trials should be allowed in all cases relating to sexual harassment and ensure that the cross-examination of the victim is carried out in a sensitive and respectful manner and disallow questions on the sexual history of the victim.

Tags : SUPREME COURT   SEXUAL HARASSMENT   TRIAL COURT  

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