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‘Mere lapse in not lowering National Flag after sunset not gross affront or insult’; Kerala HC quashes criminal case dating back to 2015

‘Mere lapse in not lowering National Flag after sunset not gross affront or insult’; Kerala HC quashes criminal case dating back to 2015

Published on August 5, 2025August 5, 2025By Santosh Singh

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Previous story‘Mere lapse in not lowering National Flag after sunset not gross affront or insult’; Kerala HC quashes criminal case dating back to 2015

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