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Kerala HC: Victim's Presence When Insulting Remarks Are Made Includes Online Presence - (27 Jul 2022)

CRIMINAL

Kerala High Court while denying pre-arrest bail to a YouTuber who allegedly insulted a woman belonging to a Scheduled Tribe through an interview published on social media, has held that digital presence of the victim through the internet is sufficient to qualify as 'public view'.

Tags : KERALA HIGH COURT   ONLINE PRESENCE   INTERNET  

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