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Calcutta HC: No Penal Proceedings Attracted if Bona-Fide Mistake Occurs in Court Reporting - (27 Feb 2024)

CRIMINAL

Calcutta HC while observing that the petitioner had sought an apology, it cannot be said that the said news was telecast malignantly or wantonly to give provocation, has held that a bona-fide mistake in reporting a court proceeding does not constitute the offences under the Indian Penal Code.

Tags : CALCUTTA HIGH COURT   COURT REPORTING   PENAL PROCEEDINGS  

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