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Supreme Court: Road Traffic Offences can be Prosecuted both under IPC and MV Act - (09 Oct 2019)

MOTOR VEHICLES

Supreme Court has ruled that road traffic offences can be prosecuted under the Motor Vehicles Act, 1988 (MV Act) as well as the Indian Penal Code, 1860 (IPC) while emphasising on the gravity of rash and negligent driving causing fatalities on roads. The punishment of offenders of motor vehicle accidents under the IPC is stricter and proportionate to the offence committed, as compared with the MV Act.

Tags : SUPREME COURT   TRAFFIC OFFENCES  

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