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Karnataka HC: Caste Slurs at Factory Dispatch Area Accessible to Workers Amount to Public View - (06 Apr 2026)

CRIMINAL

Karnataka High Court held that a factory dispatch door, though not a public place, can qualify as “public view” under Section 3(1)(r) of the SC/ST (Prevention of Atrocities) Act, 1989, since it is accessible to workers within the premises.

Tags : CASTE   WORKERS   PUBLIC VIEW  

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