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CRIMINAL - Magistrate Can't Release Seized Vehicle, Once Confiscation Proceedings Under Forest Act Initiated:SC - (27 Mar 2019)

CRIMINAL

Supreme Court has held that a Magistrate has no jurisdiction under Section 451 of the Criminal Procedure to release a seized vehicle, once the Authorised Officer initiated confiscation proceedings.

Tags : SUPREME COURT   SECTION 451 OF THE CRIMINAL PROCEDURE   FOREST ACT  

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