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SC Disagrees Proposal to Allow State to Withdraw Criminal Cases Against Malicious Prosecution - (26 Aug 2021)

CIVIL

Supreme Court has disagreed with a proposal to allow state governments to withdraw criminal cases against sitting and former MPs/MLAs on ground of malicious prosecution. The Court has clarified that the sanction of the High Court is needed even to withdraw cases on ground of malicious prosecution.

Tags : SUPREME COURT   CASES AGAINST MALICIOUS PROSECUTION  

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