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Supreme Court: Calling Someone ‘Bastard’ In Heated Exchange Isn’t Obscenity under IPC Section 294 - (07 Apr 2026)

CRIMINAL

Supreme Court held that merely using abusive words like “bastard” in a heated argument does not constitute obscenity under Section 294 IPC, clarifying that the offence requires a sexual or prurient element, and mere verbal abuse is insufficient.

Tags : BASTARD   OBSCENITY   HEATED EXCHANGE  

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