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Sec-456 CrPC: Limitation of 30 Days Won't Apply if Trial Court Ordered Restoration Of Possession: SC - (14 Feb 2019)

Supreme Court has observed that limitation of 30 days would not apply in preferring an application under Section 456 of Criminal Procedure Code seeking restoration of immovable property, if Trial Court had passed an order directing to handover case property to the, while convicting accused.

Tags : SUPREME COURT   SEC-456 CRPC  

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