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SC: Magistrate can Accord Benefit of Exception to prevent a Frivolous Defamation Complaint - (09 Oct 2023)

CRIMINAL

Supreme Court has held that nothing prevents the Magistrate upon application of judicial mind to accord the benefit of exceptions under Section 499 IPC, to prevent a frivolous defamation complaint from triggering an unnecessary trial.

Tags : SUPREME COURT   EXCEPTION   DEFAMATION  

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