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SC: Magistrate Not Required to Record Statement of Public Servant Complaint Before Summoning Accused - (05 Aug 2021)

CIVIL

Supreme Court has observed that a Magistrate is not required to record statement of a public servant who filed the complaint in discharge of his official duty before issuing summons to the accused resides outside the territorial jurisdiction.

Tags : SUPREME COURT   RECORD STATEMENT OF PUBLIC SERVANT  

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