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Orissa High Court: Teacher Scolding Student for Intoxicant Use is Not Suicide Abetment - (15 Oct 2026)

CRIMINAL

Orissa High Court held that a teacher cannot be prosecuted for suicide abetment merely for reprimanding a student over intoxicant use. In the absence of criminal intent, disciplinary action by a teacher cannot attract liability for the student’s suicide.

Tags : TEACHER; INTOXICANT; SUICIDE ABETMENT  

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