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Karnataka HC: Registration of Second FIR on Same Incident Would be Hit by Doctrine of Sameness - (27 Sep 2021)

CIVIL

Karnataka High Court has said that registration of the second FIR on the same incident would be hit by the "doctrine of sameness" and will have to be annihilated as it would amount to improving the facts and the case in the subsequent complaint on the same incident.

Tags : KARNATAKA HIGH COURT   REGISTRATION OF SECOND FIR  

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