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Kerala HC Directs State Police Chief to Conduct Preliminary Inquiry Before Registering Crime - (27 Jan 2021)

CRIMINAL

Kerala High Court has directed the State Police Chief to give instructions to all station House Officers in the State to conduct a preliminary inquiry before registering crime if complaints contain wild and unbelievable allegations, while granting bail to a woman accused of sexually abusing her minor son, stating that such allegations were unusual, unbelievable, inhuman and wild.

Tags : KERALA HIGH COURT   PRELIMINARY INQUIRY  

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