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Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive - (21 Oct 2026)

CRIMINAL

Karnataka High Court refused to discharge a father from culpable homicide charges after his 14-year-old son caused a fatal accident, holding that parents who knowingly allow minors to drive cannot escape criminal liability when such conduct leads to serious consequences.

Tags : MINOR SON; FATHER; CULPABLE HOMICIDE  

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