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Karnataka High Court Pulls Up State for Not Acting on Complaints Against Police - (28 Feb 2020)

CRIMINAL

Karnataka High Court has observed that endorsements made by the police on complaints made by victims and family members of the two deceased persons in the December 19 Mangalore police firing case will have to be withdrawn, as, without registration of First Information Report, the Police cannot conclude that the complaint is false.

Tags : KARNATAKA HIGH COURT   MANGALORE POLICE FIRING CASE  

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