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Del HC: Security Guards Performing Duties Cannot Be Prosecuted For Wrongful Restraint or Molestation - (06 Jan 2026)

CRIMINAL

Delhi High Court quashed criminal proceedings against security guards accused of wrongful restraint and outraging modesty, holding that actions done bonafide while performing their official duties cannot be criminalized, as they were carried out in the lawful discharge of duty.

Tags : SECURITY GUARDS   WRONGFUL RESTRAINT   MOLESTATION  

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