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Kar. HC: Communication Between 2 People Without Being Referred to Other Departments Not Defamation - (16 Jun 2022)

CRIMINAL

Karnataka High Court has held that a pure official communication between two people, without it being referred to any other department cannot become the ingredient of Section 499 of the Indian Penal Code.

Tags : KARNATAKA HIGH COURT   OFFICIAL COMMUNICATION   DEFAMATION  

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