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Gujarat HC: To Prosecute Person Under SC/ST Act, Accused Should Have Knowledge of Caste - (18 Feb 2022)

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Gujarat High Court has held that to prosecute a person under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, it must be established that the accused had knowledge of the victim's caste.

Tags : GUJARAT HIGH COURT   PROSECUTION UNDER SC/ST ACT  

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