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Supreme Court: Magistrate While Holding Inquiry Under Section 202 CrPC Required to Take Broad View - (01 Feb 2020)

CRIMINAL

Supreme Court has observed that while holding inquiry under Section 202 of Code of Criminal Procedure, 1973 the Magistrate is required to consider whether even a prima facie case is made out or not and whether the criminal proceedings initiated are an abuse of process of law or the Court or not and/or whether the dispute is purely of civil nature or not and/or whether the civil dispute is tried to be given a colour of criminal dispute or not.

Tags : SUPREME COURT   MAGISTRATE  

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