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Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case - (19 Oct 2026)

CRIMINAL

Allahabad HC granted bail to a man accused of having a sexual relationship with a transgender woman on a false promise of marriage. It held that “woman” under Sec 69 BNS does not include a transgender woman, who has a distinct identity under the Transgender Persons (Protection of Rights) Act, 2019.

Tags : TRANSGENDER WOMAN; FALSE MARRIAGE PROMISE; TRANSGENDER PERSONS (PROTECTION OF RIGHTS) ACT   2019  

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