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Delhi High Court Moots for Strict Penal Provision for Snatching - (22 Mar 2018)

Delhi High Court has asked the Centre to show the action it has taken on letters written to it by the Delhi Government for making statutory amendments in the Indian Penal Code to incorporate ‘snatching’ as a specific offence with a stricter punishment to check the menace.

Tags : DELHI HIGH COURT   SNATCHING  

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