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SC: Discharge Plea Cannot be Discarded Just because HC had Earlier Refused to Quash Proceedings - (05 Nov 2019)

CRIMINAL

Supreme Court has observed that a trial Court cannot refuse to consider the application for discharge filed by an Accused merely because his earlier application to quash the entire prosecution under Section 482 of Code of Criminal Procedure 1973 was dismissed by the High Court.

Tags : SC   DISCHARGE PLEA  

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