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Calcutta High Court: Under Section 354A IPC, Only Men Can be Prosecuted - (29 Jul 2024)

CRIMINAL

Calcutta High Court has held that, it can be safely accepted that a female cannot be an accused under Section 354A of the IPC, 1860 as is evident from very terminology as used in the said enactment. This offence is gender specific and only a male can be prosecuted under this offence.

Tags : CALCUTTA HIGH COURT   S. 354A OF IPC   GENDER SPECIFIC  

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