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Gujarat HC: Scolding Employee to Maintain Office Discipline Does Not Amount to Abetment of Suicide - (07 Jul 2022)

CRIMINAL

Gujarat High Court has held that an employer scolding its employee to maintain discipline in the office would not amount to the former abetting suicide of latter and it would not constitute an offence within the fold of Section 306 of Indian Penal Code.

Tags : GUJARAT HIGH COURT   SCOLDING   ABETMENT OF SUICIDE  

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