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Supreme Court Rules 'Unwitting, Careless ‘Insults’ to Religion is No Offence ' - (24 Apr 2017)

Supreme Court, while reiterating Constitutional protection to freedom of speech and expression has clarified that insults made on religious faith of a particular community “unwittingly or carelessly” without malice is not an offence.

Tags : SUPREME COURT   RELIGION   FREEDOM OF SPEECH  

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