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Kerala HC: Showing or Waving Black Flag to a Person Cannot Amount to Defamation - (22 Nov 2024)

CRIMINAL

Ker. HC while quashing defamation proceedings against persons who waived black flags at convoy of the CM, has observed that though signs & visible representations can be a mode of defaming a person, still, showing or waving black flag to a person cannot amount to defamation nor is it an illegal act.

Tags : KERALA HIGH COURT   DEFAMATION PROCEEDINGS   BLACK FLAGS  

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