Report No. 33
34. Statements regarding suspected crime.-
Provided the statement is made to the proper authority and bona fide, and not for an improper motive, a statement concerning a suspected crime enjoys privilege even though the suspicion turns out to be erroneous.1-2.
1. Gatley on Libel and Slander, (1960), pp. 210-211, para. 363
2. See cases in Gatley, Libel and Slander, (1960), pp. 212-213, para. 369; footnotes 23 to 26.
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