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Mad. HC: Continuing Trial Without Identifying Accused Causes Embarrassment & Vilification of Victim - (01 Feb 2024)

CRIMINAL

Madras High Court while quashing a sexual harassment case has held that since the accused person had not been identified for 3 years, continuing the proceedings would be a mockery upon womanhood and bring further embarrassment to the woman who would be put to mental agony.

Tags : MADRAS HIGH COURT   SEXUAL HARASSMENT   VILIFICATION  

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