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Supreme Court: High Courts Must Independently Assess SC/ST Act Charges in Section 14A Appeals - (12 Feb 2026)

CRIMINAL

Supreme Court has criticized the Madhya Pradesh High Court for allowing criminal proceedings under the SC/ST (Prevention of Atrocities) Act to continue despite the absence of essential ingredients of the offence, including any allegation of intentional caste-based insult or intimidation.

Tags : CHARGES   APPEALS   SC/ST (PREVENTION OF ATROCITIES) ACT  

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