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Karnataka HC: Section 171H IPC Can’t be Invoked for Merely Displaying Flags & Symbols - (30 Nov 2021)

CRIMINAL

Karnataka High Court has quashed criminal proceedings initiated against three persons associated with the Indian National Congress party, stating that section 171H of Indian Penal Code, 1860 which pertains to illegal payments in connection with an election, cannot be invoked when the persons were found to have only displayed flags and symbols of the party on their vehicles.

Tags : KARNATAKA HIGH COURT   MERELY DISPLAYING FLAGS & SYMBOLS OF POLITICAL PARTIES  

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