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SC: Truth is a Valid Defence in Contempt Proceedings Only If It is Bonafide and in Public Interest - (01 Sep 2020)

CONTEMPT OF COURT

Supreme Court has observed that, for considering the truth as valid defence in Contempt proceedings, there is a twin requirement which needs to be satisfied: that such a defence is in public interest and that the request for invoking the said defence is bona fide.

Tags : SUPREME COURT   DEFENCE IN CONTEMPT PROCEEDINGS  

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