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Cal. HC: Mere Harassment and Abuse at Workplace Won’t Attract Section 509 of IPC - (29 Jul 2025)

CRIMINAL

Calcutta High Court has observed that mere harassment of a woman at workplace or abusing her at workplace per se may not constitute an offence under section 509 of IPC, unless essential ingredients are fulfilled.

Tags : CALCUTTA HIGH COURT   SECTION 509   HARASSMENT AND ABUSE  

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