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“In the absence of material that women are trafficked for the purpose of engaging for sexual exploitation, the offence under Section 370-A (2) of the IPC cannot be attracted against the customer”.
“Considering the gravity of the offence committed by the husband, and the thought process that, as a husband, he was entitled to sexually, physically, and economically abuse his wife to the extent as mentioned in the complaint, goes against the very intent of the law of this country.”
Punjab & Haryana High Court: While denying for the grant of anticipatory bail for which the instant petition is preferred
Similar cases are an exception to the precedent laid down in Imran v. State of Delhi, (2011) 10 SCC 192
Calcutta High Court: The Division Bench of Ananya Bandyopadhyay and Joymalya Bagchi, JJ. rejected a bail application in the matter of trafficking.
Sucheta Sarkar, Editorial Assistant has put this story together
“No nation, with all its boasts, and all its hopes, can ever morally be clean till all its women are really free
The National Human Rights Commission, NHRC has taken suo motu cognizance of a media report alleging that girls of a Shelter Home,
National Human Rights Commission: NHRC has taken suo motu cognizance of a media report that in a State funded Shelter Home at
National Human Rights Commission: The NHRC has taken suo motu cognizance of media reports about the alleged sexual exploitation of women in