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Bom. HC: Even a Written Insulting Word Lowering Dignity of a Woman Can be Penalised - (23 Aug 2024)

CRIMINAL

Bom. HC has observed that to book someone u/s 509 of IPC, the manner in which offender lowers dignity of a woman is not restricted to oral abuse or gesture alone. It includes statements, speeches, exclamations, notes and it can be in a text form relayed physically or electronic medium.

Tags : BOMBAY HIGH COURT   S. 509 OF IPC   ELECTRONIC MEDIUM  

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