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AP HC: Brothel Customers Indulging in Sexual Intercourse With Prostitutes Can't be Booked Under ITPA - (17 Aug 2022)

CRIMINAL

Andhra Pradesh High Court while quashing criminal proceeding against brother customer under Immoral Traffic (Prevention) Act, 1956 (ITPA) has held that customer who visited brothel to have sexual intercourse with prostitute on payment of cash is not liable for prosecution for offences under the Act.

Tags : ANDHRA PRADESH HIGH COURT   BROTHER   SEXUAL INTERCOURSE   IMMORAL TRAFFIC PREVENTION  

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