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Madras High Court: Magistrate Cannot Order FIR Registration in Matters having Impact on Free Speech - (25 Oct 2019)

CRIMINAL

Madras High Court has while quashing criminal proceedings instituted against ninety year old Tamil writer namely K.Rajanarayanan for allegedly insulting the Scheduled Castes community cautioned Magistrates against mechanically ordering registration of First Investigation Reports in cases having direct and clear implications on free speech.

Tags : MADRAS HIGH COURT   MAGISTRATE  

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