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Ker. HC: Physical Contact as Part of Resistance Can’t be Called Explicit Sexual Overture - (11 Oct 2024)

CRIMINAL

Kerala High Court has held that physical contact as part of resistance could not be held as the one which advanced unwelcome and explicit sexual overtures and it could not be held that accused had any intention to outrage modesty of the woman in any manner or to harass her sexually.

Tags : KERALA HIGH COURT   SEXUAL OVERTURES   PHYSICAL CONTACT  

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