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P&H HC: Arrest of Accused Not Automatic on Registration of FIR - (30 Oct 2020)

CRIMINAL

Punjab and Haryana High Court has reiterated that even though registration of First Information Report is mandatory when a complaint discloses commission of a cognizable offence, the arrest of the accused is not automatic on registration of an FIR.

Tags : PUNJAB AND HARYANA HIGH COURT   ARREST OF ACCUSED  

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