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Karnataka HC: Perception of Words Differs From Person to Person, Can't Quash FIR Without Trial - (26 May 2022)

CRIMINAL

Karnataka High Court while refusing to quash the case of abetment of suicide against an accused, has observed that perception of threatening word differs from person to person and thus, it would not be appropriate in the facts of the case to quash the FIR without a full-fledged trial.

Tags : KARNATAKA HIGH COURT   FIR   SUICIDE  

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