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Madras High Court: Tendering Apology for Hate Speech Cannot be Entertained - (15 Nov 2024)

CRIMINAL

Mad. HC has stated that whenever scurrilous and derogatory statements are made by any person bordering hate speech and thereafter the person is prosecuted in accordance with law, tendering apology as a matter of course to escape the consequence cannot be entertained.

Tags : MADRAS HIGH COURT   TENDERING APOLOGY   HATE SPEECH  

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