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Ker. HC: Body Shaming a Woman is a Wilful Conduct Attracting Section 498A of IPC - (19 Nov 2024)

CRIMINAL

Kerala High Court has stated that body shaming and doubting the medical degree of a woman, prima facie is to be read as willful conduct which is of such nature as to cause injury to the mental and physical health of the woman dealt under explanation (a) to Section 498A of the IPC.

Tags : KERALA HIGH COURT   BODY SHAMING   SECTION 498A  

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