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Bombay HC: Defamation Cases for Reporting Details of FIR is Attempt to Stifle Reporter - (27 Jun 2022)

CRIMINAL

Bombay High Court has held that factual news report on the contents of an FIR is not defamatory and initiating criminal action against the reporter in such a scenario is nothing but an attempt to stifle the scribe and coerce him to withdraw the report.

Tags : BOMBAY HIGH COURT   DEFAMATION   REPORTER  

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