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Tel. HC: Can’t Assume Sex Trade Based on Recovery of Non-Biological Children from Accused - (05 Jan 2024)

LAW OF EVIDENCE

Telangana High Court has held that in the absence of any other material showing that the minor girls were illegally procured or trafficked by the accused, it cannot be inferred that he is involved in kidnapping/ illegally trafficking minor girls into the sex trade.

Tags : TELANGANA HIGH COURT   NON-BIOLOGICAL CHILDREN   SEX TRADE  

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