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Bombay HC: Encouraging Woman in a Bar to Dance in Obscene Manner Doesn’t Attract S. 294 of IPC - (12 Sep 2024)

CRIMINAL

Bombay High Court has held that a customer in a dance bar who encourages a woman to dance in an obscene manner cannot be booked under Section 294 of Indian Penal Code, 1860.

Tags : BOMBAY HIGH COURT   OBSCENE MANNER   DANCE BAR  

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