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J&K&L HC: Mere Abuse or Mentioning Caste Name Does Not Constitute an Offence under SC/ST Act - (06 Apr 2026)

CRIMINAL

J&K & Ladakh High Court held that under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, merely abusing someone or mentioning their caste does not constitute an offence; the abuse must be caste-based and made in public for the law to apply.

Tags : ABUSE   CASTE NAME   SCHEDULED CASTES AND SCHEDULED TRIBES (PREVENTION OF ATROCITIES) ACT   1989  

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