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Delhi HC Issues Notice in Police Officer's Plea Seeking Quashing of FIR Under SC/ST Act - (16 Apr 2020)

CRIMINAL

Delhi High Court has issued notice in a plea moved by a police officer seeking quashing of a First Information Report (FIR) against him which was registered for offences punishable under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

Tags : DELHI HIGH COURT   POLICE OFFICER'S PLEA SEEKING QUASHING OF FIR UNDER SC/ST ACT  

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