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SC: Comments to be Made Within Public View to Punish Person for Casteist Insults Under SC/ ST Act - (21 May 2024)

CRIMINAL

Supreme Court has observed that in order to decide a complaint under the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, the allegation of insult made needs to satisfy the requirement of having been made in public view.

Tags : SUPREME COURT   SC/ ST ACT   PUBLIC VIEW  

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