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SC: Persons Putting Out Public Appeals Through Social Media Cannot be Targeted Through Arrests - (04 May 2021)

CRIMINAL

Supreme Court has sent a strong message that persons who are putting out public appeals for help in social media during the COVID-19 crisis cannot be targeted through arrests or coercive actions by saying that such messages are false or are tarnishing the national image.

Tags : SUPREME COURT   PERSONS PUTTING OUT PUBLIC APPEALS THROUGH SOCIAL MEDIA  

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