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Allahabad HC: Two Criminal Cases Insufficient to Label a Person as 'Goonda' and Harm Reputation - (23 Apr 2026)

CRIMINAL

Allahabad High Court held that a person cannot be branded as a ‘goonda’ under the UP Control of Goondas Act, 1970 merely on the basis of one or two criminal cases, observing that such action by the State can cause serious and irreparable damage to the person’s and their family’s reputation.

Tags : GOONDA; UP CONTROL OF GOONDAS ACT; REPUTATION  

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