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Patna High Court: 'Mens Rea' is Must for ‘Negligence’ to Amount to Offence - (25 Jul 2023)

CRIMINAL

Patna High Court while quashing criminal proceedings against a doctor, who was accused of negligence during a hysterectomy in 2012 has observed that for ‘Negligence’ to amount to offence, element of ‘mens rea’ must exist.

Tags : PATNA HIGH COURT   MENS REA  

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