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Delhi HC: Caste Abuse on Flyover Counts as 'Public View' Under SC/ST Act Even Without Witnesses - (29 Oct 2025)

CRIMINAL

Delhi High Court held that assaulting a woman and hurling caste-based abuse on a flyover qualifies as “public view,” fulfilling the requirements for an offence under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, even in the absence of witnesses.

Tags : SCHEDULED CASTES AND SCHEDULED TRIBES (PREVENTION OF ATROCITIES) ACT   WITNESSES   CASTE  

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