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Kar. HC: Rash Driving Offences Would Not be Attracted for Accidents Involving Pet Animal - (31 Oct 2022)

CRIMINAL

Karnataka High Court has held that offences of rash driving or mischief of killing animals under the Indian Penal Code and offences under Motor Vehicles Act will not be attracted in the event of an accident involving pet animals.

Tags : KARNATAKA HIGH COURT   ANIMALS   RASH DRIVING  

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