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CRIMINAL - Just Because FIR Contains Inquest Number it can't be Said That FIR was Registered After Inquest: SC - (21 Feb 2019)

CRIMINAL

Supreme Court has observed that merely because Inquest number is mentioned in First Information Report, it does not affect the prosecution case nor does it affect the credibility of the eye witnesses.

Tags : SUPREME COURT   FIR   INQUEST NUMBER  

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