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Madras High Court: Rape Accused Who Was Later Acquitted Has a ‘Right to be Forgotten’ - (06 Mar 2024)

CONSTITUTION

Madras High Court has held that the principle of ‘Right to be Forgotten’ shall be applicable to a person who has been accused of rape and later acquitted as courts being service institutions cannot close their eyes to the concerns of privacy of an individual.

Tags : MADRAS HIGH COURT   RIGHT TO BE FORGOTTEN   RAPE ACCUSED  

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