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SC: Abetment to Suicide Requires Intent, Not Mere Harassment - (19 Aug 2025)

CRIMINAL

Supreme Court upholds quashing of abetment case under Section 306 of IPC, ruling that harassment alone, without proximate act or intent to drive victim to suicide, is insufficient for conviction.

Tags : SUPREME COURT   ABETMENT TO SUICIDE   IPC 306   MENS REA   HARASSMENT  

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