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Allahabad HC: Lodging of FIR Even on Basis of Involvement of Person in Single Case - (10 Aug 2021)

CIVIL

Allahabad High Court has observed that the lodging of a first information report under the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 even on the basis of involvement of a person in a single case, is valid and permissible.

Tags : ALLAHABAD HIGH COURT   LODGING OF FIR  

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