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Delhi High Court: Man Held Guilty of Criminal Contempt for Posting Video Defaming Judges - (23 May 2024)

CRIMINAL

Delhi High Court has held a man guilty of criminal contempt under the Contempt of Courts Act, 1971 for posting a video on social media platform that defamed the judges by claiming that they were doing illegal acts.

Tags :   DELHI HIGH COURT  CRIMINAL CONTEMPT  SOCIAL MEDIA

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