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Cal. HC: Mere Threat of Criminal Case Not Sufficient to Attract Offence of Abetment of Suicide - (20 Feb 2025)

CRIMINAL

Cal. HC has observed that a threat of implicating someone with false criminal case does not gain status of abetment to commit suicide by the victim. There needs to be positive act that creates an environment where the deceased is pushed to an edge in order to sustain the charge of section 306 IPC.

Tags : CALCUTTA HIGH COURT   SECTION 306 IPC   ABETMENT OF SUICIDE  

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