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Mad. HC: Can’t Grant Police Protection to Person Inviting Threat Due to His Criminal Activities - (06 Aug 2024)

CRIMINAL

Madras High Court has held that Police protection can be given by Court only in appropriate case based on threat perception. If a person invites a situation by his criminal or anti-social activities, protection merely on the basis of threat perception will be against public morality.

Tags : MADRAS HIGH COURT   POLICE PROTECTION   CRIMINAL ACTIVITIES  

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