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Delhi HC: Cannot Use Freedom of Speech to Instigate Public to Commit Unlawful Act - (13 Jun 2025)

CRIMINAL

Delhi High Court has observed that right to freedom of speech and expression cannot be misused under the garb of carrying out rallies wherein, a person uses inflammatory speeches or instigates the public to commit unlawful activities, detrimental to the interest and integrity of the country.

Tags : DELHI HIGH COURT   INFLAMMATORY SPEECHES   UNLAWFUL ACTIVITIES  

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