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Madras HC: Charge of False Accusation Cannot be Made Against Investigating Officer - (01 Mar 2021)

CRIMINAL

Madras High Court has held that an officer who conducted investigation or filed a final report pursuant to filing of a criminal complaint cannot be prosecuted under Section 211 of Indian Penal Code, 1860 for making false accusations, in case of acquittal of the accused.

Tags : MADRAS HIGH COURT   CHARGE OF FALSE ACCUSATION  

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