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SC: Senior’s Admonition Not Criminal Offence Under Section 504 of IPC - (13 Feb 2025)

CRIMINAL

SC has held that senior's admonition cannot be reasonably attributed to mean an 'intentional insult with the intent to provoke' within Section 504 of IPC, provided that the admonition relates to the matters incidental to the workplace covering discipline and the discharge of duties therein.

Tags : SUPREME COURT   SENIOR'S ADMONITION   SECTION 504  

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