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Bombay HC: Allegations Against Police Officer Would Not Incite Action Against Government - (01 Dec 2020)

CRIMINAL

Bombay High Court has ruled that allegations levelled against a police officer that he is involved in criminal activities and publishing news report regarding the same would not incite the force to act against the government within the meaning of Section 3 of the Police (Incitement to Disaffection) Act, 1922.

Tags : BOMBAY HIGH COURT   ALLEGATIONS AGAINST POLICE OFFICER  

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