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Supreme Court: SC/ST Act Does Not Apply to Alleged Casteist Abuse Inside a Private House - (12 May 2026)

CRIMINAL

SC quashed SC/ST Act case against a man accused of caste-based abuse inside a private house, holding that the alleged incident did not occur in a place “within public view,” a mandatory requirement to constitute an offence under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

Tags : CASTEIST ABUSE; PRIVATE HOUSE; SCHEDULED CASTES AND SCHEDULED TRIBES (PREVENTION OF ATROCITIES) ACT  

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