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Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act - (14 Oct 2026)

CRIMINAL

Allahabad High Court held that dissatisfaction with a police probe or failure to invoke specific SC/ST Act provisions does not establish wilful neglect under Section 4 unless a specific statutory duty, deliberate omission and wilful failure are shown.

Tags : POLICE PROBE; WILFUL NEGLECT; DISSATISFACTION  

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