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Madras High Court: Being an Advocate Does Not Mean a Person Cannot Commit an Offence - (01 Sep 2026)

CRIMINAL

Madras High Court refused to quash a case against a lawyer accused of instigating an attack over a land dispute, holding that being an advocate does not imply incapacity to commit an offence, which depends on the person’s conduct and circumstances.

Tags : ADVOCATE; OFFENCE; COMMIT  

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