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SC Upholds Medha Patkar’s Conviction in VK Saxena Defamation Case - (12 Aug 2025)

CRIMINAL

The Supreme Court has upheld activist Medha Patkar’s defamation conviction in VK Saxena’s 2001 case but set aside the Rs. 1 lakh penalty, modifying probation to allow bond furnishing instead of periodic appearances.

Tags : SUPREME COURT   MEDHA PATKAR   VK SAXENA   DEFAMATION   SECTION 500 IPC   PROBATION   MM SUNDRESH   N KOTISWAR SINGH  

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