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Mere Use of Filthy/Abusive Language During Political Speech Not Criminal Intimidation: Tripura HC - (01 Apr 2019)

CRIMINAL

Tripura High Court has observed that mere use of abusive words or filthy language and body posture during speech of a political leader will not come within ambit of provisions of Section 503/504/506 of the Indian Penal Code and also upheld the dismissal of complaint against MP Jharna Das Baidya.

Tags : TRIPURA HIGH COURT   MP JHARNA DAS BAIDYA   CRIMINAL INTIMIDATION  

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