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SC: Caste Abuse in Private Space without Public Presence is not SC/ST Act Offence - (21 Aug 2026)

CRIMINAL

Supreme Court quashed an SC/ST Act case against a school manager, holding that alleged caste-based abuses made inside an enclosed room without public access did not satisfy the statutory requirement of being made “in any place within public view.”

Tags : CASTE ABUSE; PUBLIC PRESENCE; OFFENCE  

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