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Punjab and Haryana High Court Equates Inciting Violence on Social Media to Waging War Against Govt - (07 Jun 2018)

Punjab and Haryana high court has rejected the bail plea of Arvinder Singh, an alleged member of the Sikh militant organisation Babbar Khalsa International while observing that incitement to violence on social media is tantamount to collecting men for waging war against the Government of India, as defined under Section 122 of the Indian Penal Code, 1860.

Tags : PUNJAB AND HARYANA HIGH COURT   SOCIAL MEDIA  

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