SC: Private Complaints Alleging Offences u/s 191 & 192 IPC Not Maintainable - (04 Sep 2020)
CRIMINAL
Supreme Court has held that a private complaint under Section 190 of the Code of Criminal Procedure, 1973 cannot be filed alleging offences under Section 191 and 192 of the Indian Penal Code, 1860 even if false evidence is created outside the Court premises.
Tags : SUPREME COURT FALSE EVIDENCE
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