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Supreme Court: High Court Should not Embark Upon Enquiry Into Validity of Available Evidence - (06 Dec 2019)

CRIMINAL

Supreme Court has reiterated that while invoking the power under Section 482 of Code of Criminal Procedure, 1973 for quashing a complaint or a charge, the High Court should not embark upon an enquiry into the validity of the available evidence. The Court further observed that all that the Court should see is as to whether there are allegations in the complaint which form the basis for the ingredients that constitute certain offences complained of.

Tags : SUPREME COURT   ENQUIRY  

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