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SC: Blanket Order of Protection from Arrest Cannot be Passed by High Court - (10 Mar 2021)

CRIMINAL

Supreme Court has observed that a blanket order of protection from arrest cannot be passed by the High Court while dismissing a petition filed under Section 482 of Code of Criminal Procedure, 1973 seeking quashing of First Information Report.

Tags : SUPREME COURT   BLANKET ORDER OF PROTECTION FROM ARREST  

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