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Bombay HC: Sending of Abusive Messages on Whatsapp Personal Account Not an Offence u/s 294 IPC - (16 Mar 2020)

CRIMINAL

Bombay High Court has held that sending of abusive messages on the personal account of WhatsApp will not amount to the utterance of obscene words in a public place to invoke Section 294 of the Indian Penal Code, 1860. The Court has further observed that WhatsApp cannot be a public place if messages are exchanged on personal accounts of two persons.

Tags : BOMBAY HIGH COURT   WHATSAPP MESSAGES  

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