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SC Refers Petitions Challenging Section 124A of the Indian Penal Code to a Larger Bench - (12 Sep 2023)

CRIMINAL

Supreme Court has referred the petitions challenging sedition law i.e. Section 124A of Indian Penal Code to a bench of at least 5-judges since the provision was upheld by a 5-judge bench Kedar Nath Singh v. State of Bihar (MANU/SC/0074/1962).

Tags : SUPREME COURT   SEDITION LAW   5 JUDGE BENCH  

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