Karnataka HC: SC/ST Act Cannot be Invoked Merely Because Victim’s Mother is SC - (06 Jun 2022)
CRIMINAL
Karnataka High Court has held that a person, whose one parent belongs to the scheduled caste community and another parent to forward caste, will have to in his complaint under SC/ST Act specifically plead that he belongs to the schedule caste and not merely his mother.
Tags : KARNATAKA HIGH COURT SCHEDULE CASTE COMPLAINT
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