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SC: High Courts Shall Not Pass Order of 'No Coercive Steps' While Dismissing Petition u/s 482 CrPC. - (14 Apr 2021)

CRIMINAL

Supreme Court has stated that while dismissing/disposing of the quashing petition under Section 482 of the Code of Criminal Procedure, 1973 and/or under Article 226 of the Constitution of India, 1949, the High Court shall not pass order of not to arrest and/or no coercive steps either during the investigation or till the investigation is completed and/or till the final report/chargesheet is filed under Section 173 Cr.P.C.

Tags : SUPREME COURT   HIGH COURTS   ORDER OF 'NO COERCIVE STEPS'  

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