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J&K&L HC: No Vicarious Liability Under Criminal Law Unless Strictly Mandated by Statute - (08 Aug 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that in criminal law, there is no concept of criminal vicarious liability and only if there is a statute which makes a person vicariously liable for the acts of another person that such a person can be prosecuted for a criminal offence.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   VICARIOUS LIABILITY   MANDATE  

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