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Supreme Court: Second FIR by Different Person Based on Different Allegations Not Prohibited - (20 Mar 2018)

Supreme Court has held that there is no prohibition in law to file a second FIR in relation to the same incident, if it was not filed by the same person, who had filed the first FIR, as a counter-complaint, based on the allegations different from the allegations made in the first FIR.

Tags : SUPREME COURT   FIR  

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