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SC Quashes Criminal Case Against MS Dhoni, Rules 'Unwitting Acts Can't Hurt Religious Sentiments' - (21 Apr 2017)

SC, while ruling that a person could not be prosecuted for hurting religious sentiments if his action was unwitting and not deliberate or malicious, has quashed a criminal case against MS Dhoni for allegedly committing the offence as he was portrayed as Lord Vishnu on a business magazine cover.

Tags : SUPREME COURT   MAHENDRA SINGH DHONI  

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