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MP HC: Sensitive WhatsApp Chat Won’t Attract Offence u/s 153A Unless Two Religious Group Involved - (31 Oct 2023)

CRIMINAL

Madhya Pradesh High Court has held that no charge under Section 153A and Section 505(5) of IPC is made out if a sensitive message was received on WhatsApp and the same was not made public or transferred to the member of other religion and community.

Tags : MADHYA PRADESH HIGH COURT   SENSITIVE   RELIGIOUS GROUP  

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