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Bombay HC: Principal Can't Be Prosecuted For Cruelty Under JJ Act For Teacher’s Action - (08 Mar 2022)

CRIMINAL

Bombay HC has held that the headmaster of a school cannot be prosecuted for cruelty under the Juvenile Justice Act (JJ Act) for a teacher's actions merely because he heads the institution.

Tags : BOMBAY HC   JUVENILE JUSTICE ACT  

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