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Kerala HC: Registration of Crime Under Section 102 CrPC Illegal - (21 Jun 2021)

CRIMINAL

Kerala High Court has quashed proceedings against a 21 year old man holding that Section 102 of Code of Criminal Procedure, 1973 (CrPC) is not an offence and that registration of crime against the Petitioner under this provision is illegal.

Tags : KERALA HC   REGISTRATION OF CRIME  

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