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SC: Application Under Section 482 CrPC Cannot be Filed by Person Not connected to Trial - (17 Dec 2020)

CRIMINAL

Supreme Court has observed that an application under Section 482 of the Code of Criminal Procedure, 1973 filed by a person who is in no way connected with the criminal proceeding or criminal trial cannot ordinarily be entertained by the High Court.

Tags : SUPREME COURT   APPLICATION UNDER SECTION 482 CRPC  

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