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Madras HC: Cutting Cake Iced Like National Flag Not an ‘Insult’ - (22 Mar 2021)

CIVIL

Madras High Court has held that cutting of a cake that is iced like the National Flag will not amount to an 'insult' to attract the offence under Section 2 of the Prevention of Insults to National Honour Act, 1971. The Court has observed that patriotism is not determined by a gross physical act and that the intention behind the act is the true test in such cases.

Tags : MADRAS HIGH COURT   PREVENTION OF INSULTS TO NATIONAL HONOUR ACT   1971  

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