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P&H HC: Offence u/s 295A won’t be Attracted if Act done Without Malicious Intent - (25 Sep 2023)

CRIMINAL

Punjab and Haryana High Court has observed that Section 295A of the IPC penalizes only those acts of insults or attempts which have been perpetrated with a deliberate and malicious intent so as to outrage the religious feelings of a particular class/community.

Tags : PUNJAB AND HARYANA HIGH COURT   RELIGIOUS FEELINGS   MALICIOUS INTENT  

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