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Supreme Court Upholds Madras HC Order on Right of Victim/ Interested Persons to File Protest Petition - (04 Feb 2020)

CRIMINAL

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

Tags : SUPREME COURT   PROTEST PETITION  

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