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Ker. HC: Abusing Over Phone Doesn’t Constitute Offence u/s 294(b) of IPC - (16 Oct 2023)

CRIMINAL

Kerala High Court while relying on the dictum laid down in James Jose v. State of Kerala (MANU/KE/2645/2019) has held that even if the person uses abusive words over the phone, that will not attract an offence under section 294(b) IPC.

Tags : KERALA HIGH COURT   ABUSE   IPC  

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