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Chhattisgarh HC: Valid Caste Certificate Required To Prove SC/ST Act Offences; Oral Claim Not Enough - (21 Apr 2026)

CRIMINAL

Chhattisgarh High Court held that for offences under Section 3(1)(r) of the SC/ST Act, the prosecution must prove the victim’s SC/ST status and the accused’s non-SC/ST status, making a valid caste certificate essential for establishing the offence.

Tags : CASTE CERTIFICATE; CLAIM; OFFENCES  

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