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Madras High Court: Victim and Interested Persons have Right to File Protest Petition - (21 Nov 2019)

CRIMINAL

Madras High Court has ruled that a Petitioner being a victim is mandatorily entitled to notice before acceptance of final report to the Police and in case such a notice is not served he has a right to file protest petition.

Tags : MADRAS HIGH COURT   PROTEST PETITION  

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