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Kar. HC in Belagavi Woman Assault Case: Where is Civil Society, and What is the Level of Cowardice? - (19 Dec 2023)

CRIMINAL

Karnataka High Court while criticizing the inaction of bystanders in the Belagavi woman assault case wherein a woman was beaten and paraded naked, called the inaction to be an act of cowardice and observed that something needs to be done for collective responsibility.

Tags : KARNATAKA HIGH COURT   BELAGAVI WOMAN ASSAULT   COLLECTIVE RESPONSIBILITY  

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