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Supreme Court: Photographing a Woman not Engaged in Private Acts Does not Constitute Voyeurism - (04 Dec 2025)

CRIMINAL

Supreme Court held that taking a woman’s photos or videos on a mobile phone without her consent does not amount to voyeurism under Section 354C IPC if she is not engaged in a private act, clarifying that the provision applies only to acts involving reasonable expectations of privacy.

Tags : WOMAN   VOYEURISM   PRIVATE ACTS  

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