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Emergency was in Mind While Delivering SC/ST Act Verdict: Outgoing Supreme Court Justice - (09 Jul 2018)

The judge, who defended his March 20 judgement in which guidelines were laid down for the arrest under the stringent Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, said "if courts cannot protect fundamental right of innocents, courts better wind up".

Tags : COURT   SUPREME COURT  

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