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SC: UP Gangsters Act Creates no Offence, Perpetuates Violence against Citizens - (21 Aug 2026)

CRIMINAL

Supreme Court declared the Uttar Pradesh Gangsters Act, 1986 “stillborn”, holding that it creates no distinct offence and cannot justify prosecution merely by labelling someone a “gangster”. The Court warned it could perpetuate violence against citizens.

Tags : GANGSTER; VIOLENCE; OFFENCE  

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