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Tripura HC: Careless Insults to Religion Without Intention to Outrage Religious Feelings Not Offence - (08 Mar 2021)

CRIMINAL

Tripura High Court has held that insults to religion made unwittingly/ without any deliberate or malicious intention to outrage the religious feelings of a class would not amount to an offence under Section 295A of Indian Penal Code, 1860.

Tags : TRIPURA HIGH COURT   INSULTS TO RELIGION  

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