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CRIMINAL - Punjab and Haryana HC Bars Mentioning of Caste In FIRs, Memos Etc. - (28 Mar 2019)

CRIMINAL

P&H HC while directing authorities to issue instructions to all the Investigating Officers not to state/mention the caste of the accused, victims or witnesses in recovery memos, FIR's, seizure memos, inquest papers and other prescribed forms has observed that caste system is profoundly illogical.

Tags : PUNJAB AND HARYANA HC   CASTE SYSTEM  

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