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Allahabad HC: Writ Jurisdiction for FIR Can’t be Invoked Without Availing Statutory Remedies - (06 Jan 2021)

CRIMINAL

Allahabad High Court has observed that informants/ complainants should not directly invoke the writ jurisdiction of the High Court for direction to the Police to register a First Information Report on their complaints, but they should first avail the alternative statutory remedies under the Code of Criminal Procedure, 1973 of approaching district police superintendents or magisterial Court.

Tags : ALLAHABAD HIGH COURT   WRIT JURISDICTION OF FIR  

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