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Madras HC: Harassment of Women Would Still Be An Offence Even If Not Committed in Public Place - (22 Nov 2022)

CRIMINAL

Madras High Court observed that even if in order to punish accused of offence under Section 4 of Tamil Nadu Prohibition of Harassment of Women Act, occurrence must have occurred in a public place, still harassment of a woman is an offence and accused can be punished under Section 354 IPC.

Tags : MADRAS HIGH COURT   HARASSMENT   PUBLIC PLACE  

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