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Long Delay in Registration of FIR can be Condoned if There is No Motive for False Implication: SC - (28 Nov 2018)

Supreme Court has observed that even a long delay in registration of First Information Report (FIR) can be condoned if the witness has no motive for falsely implicating the accused.

Tags : SUPREME COURT   REGISTRATION OF FIR   CONDONATION OF DELAY  

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