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Mad. HC: Can’t Term Speeches Criticising Govt. and its Policies as Threat to Public Order - (09 Aug 2024)

CIVIL

Madras High Court has observed that speeches criticising the ruling government, its policies and actions or exposing corrupt or illegal actions in the public administration cannot in itself be termed as threat to 'Public order'.

Tags : MADRAS HIGH COURT   PUBLIC ORDER   CRITICISING  

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