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SC: For Abetment of Suicide Harassment Should be Such that it Doesn’t Leave Victim with Other Choice - (10 Feb 2025)

CRIMINAL

Supreme Court while quashing a case of abetment of suicide, has restated that in order to constitute the offence of abetment of suicide harassment should be of such a nature that it does not leave the victim with any other choice but to commit suicide.

Tags : SUPREME COURT   ABETMENT OF SUICIDE   HARASSMENT  

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