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Section 482 of Code of Criminal Procedure
Tag: Section 482 of Code of Criminal Procedure
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Quashing of FIR-HC has no Jurisdiction to Appreciate Evidence when Hearing...
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Quashing of Criminal Proceeding u/Sec 482 CrPC- HC has to Examine...
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Quashing of FIR- Non-Compoundable Offences can’t be Settled Amicably- Supreme Court
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SC: Stay against Pending Civil and Criminal Cases To End in...
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