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Tripura High Court Quashes FIR Against Accused for His Facebook Post - (31 Mar 2021)

CRIMINAL

Tripura High Court has quashed an FIR filed against man for offences punishable under Sections 120B, 153B & 505 of Indian Penal Code, 1860 who had allegedly posted on Facebook that if anybody calls on a particular mobile number, the caller's data saved in the mobile phone would be hacked.

Tags : TRIPURA HIGH COURT   FIR  

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