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Supreme Court: Magistrate Can Review Order Passed u/s 125 CrPC; Bar u/s 362 CrPC Not Applicable - (20 Feb 2020)

CRIMINAL

Supreme Court has held that a Magistrate who passes an order on settlement between parties under Section 125 of the Code of Criminal Procedure, 1973 (CrPC) has the power to recall or set aside the Order if terms of the same are violated, and Section 362 of the Code does not function as a bar on the same.

Tags : SUPREME COURT   POWER TO REVIEW  

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