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P&H HC: Being Member of Social Media Group with Objectionable Content Makes One Accomplice - (27 Jul 2020)

CRIMINAL

Punjab and Haryana High Court has opined that the fact that one is a member of the social media group where an objectionable video was circulated makes him/her an accomplice to the offence.

Tags : PUNJAB AND HARYANA HIGH COURT   MEMBER OF SOCIAL MEDIA GROUP WITH OBJECTIONABLE CONTENT  

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