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Petition for Quashing FIR can be Entertained Even if Chargesheet is Filed During its Pendency: SC - (16 Nov 2018)

Supreme Court has held that High Courts can entertain a petition filed under Section 482 CrPC seeking quashing of FIR, even if the charge sheet is filed during the pendency of that petition.

Tags : SUPREME COURT   PETITION FOR QUASHING FIR  

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