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SC Dismisses Plea Seeking Directions to Ensure Supply Copy of FIR to Accused Within 24 Hours - (23 Jul 2020)

CRIMINAL

Supreme Court has dismissed seeking issuance of directions to the Director General of Police of States and respective Home Secretaries for devising a mechanism of ensuring supply of certified copy of First Information Report to accused within 24 hours of the same being sought.

Tags : SUPREME COURT   COPY OF FIR TO ACCUSED  

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