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Karnataka HC: Merely Inciting Feelings of One Community Cannot Attract Offence of Section 153A IPC - (12 Oct 2020)

CRIMINAL

Karnataka High Court has quashed a First Information Report under Section 153A of the Indian Penal Code, 1860 observing that "merely inciting the feelings of one community or group without any reference to any other community or group cannot attract either of the offence under section 153A.

Tags : KARNATAKA HIGH COURT   OFFENCE OF SECTION 153A IPC  

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