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MP HC: Mere Occasional Harassment or Misbehavior Does Not Amount to Abetment to Suicide - (22 Aug 2024)

CRIMINAL

MP HC while setting aside charges framed against accused for abetment to suicide, has held that overt act of accused person must be of such a nature where the victim had no option but to commit suicide and mere occasional harassment or misbehavior does not amount to abetment to suicide.

Tags : MP HIGH COURT   OCCASIONAL HARASSMENT   ABETMENT TO SUICIDE  

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