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Madhya Pradesh High Court: 'Slap, Say Sorry & Forget' Practice by Contemnors Not Accepted - (28 Jul 2017)

Madhya Pradesh High Court, while sentencing a person accused of contempt to six months’ imprisonment, has observed that “slap, say sorry and forget” practice by some contemnors cannot be accepted and cannot be allowed to go scot-free by a simple ‘paper apology’.

Tags : MADHYA PRADESH HIGH COURT   CONTEMPT OF COURT  

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