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Chhattisgarh HC: No FIR Can be Registered for Offence Under Section 188 of IPC - (14 Oct 2020)

CRIMINAL

Chhattisgarh High Court has held that the police cannot register a First Information Report for the offence under Section 188 of the Indian Penal Code, 1860.

Tags : CHHATTISGARH HIGH COURT   FIR FOR OFFENCE U/S 188 IPC  

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