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Karnataka HC: Registration of FIR Not Required on Secret Information About Crime About to Occur - (12 Oct 2020)

CRIMINAL

Karnataka High Court has said the ratio laid down in the judgement of Lalita Kumari vs Government of Uttar Pradesh and Others which states that a station house officer on receiving information disclosing a cognizable offence is bound to register First Information Report, will not apply in cases wherein an officer receives secret information about a crime which is yet to occur.

Tags : KARNATAKA HIGH COURT   REGISTRATION OF FIR  

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