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Tripura HC: Statement That Political Support Encouraged Immoral Activities Not Defamation - (22 Apr 2021)

CRIMINAL

Tripura High Court has ruled that mere statement that a person was providing political support to some person which encouraged him to get involved in immoral activities won't come within the scope and ambit of Section 499 of the Indian Penal Code, 1860. The Court has further held that such a statement cannot be said to be defamatory or derogatory by any sort of imagination as contemplated under Section 499 of IPC.

Tags : TRIPURA HIGH COURT   DEFAMATION  

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