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R.V. Bhasin vs 2 Marine Drive Police Station on 6 January, 2010
Anand Chintamani Dighe And Anr. vs State Of Maharashtra And Ors. on 9 October, 2001
Nand Kishore Singh And Etc. vs State Of Bihar And Anr. on 4 September, 1984
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Barjinder Singh vs State Of Punjab Through The Chief ... on 11 March, 1993

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[I.P.C.]
Central Government Act
Section 95 in The Indian Penal Code, 1860
95. Act causing slight harm.-- Nothing is an offence by reason that it causes, or that it is intended to cause, or that it is known to be likely to cause, any harm, if that harm is so slight that no person of ordinary sense and temper would complain of such harm. Of the Right of Private Defence