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Delhi Court: Mere Criticism of Political Parties No Ground to Invoke S.153A & 295A IPC - (18 Jul 2022)

CRIMINAL

Delhi Court while granting bail to co-founder of Alt News Mohammed Zubair, has held that he voice of dissent is necessary for healthy democracy, therefore, merely for the criticism of any political parties it is not justified to invoke Section 153A and 295A of Indian Penal Code (IPC).

Tags : DELHI COURT   BAIL   DISSENT  

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