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P&H HC Directs DGP to Not Register FIR Under SC/ST Act at Instance of Third Party - (19 Oct 2021)

CRIMINAL

Punjab and Haryana High Court has directed the Director-General of Police, Punjab to not register FIR under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 at the instance of a third party unless an opinion is sought from the District Attorney (Legal) that the complainant falls within the definition of the victim as per the SC&ST Act.

Tags : PUNJAB AND HARYANA HIGH COURT   FIR UNDER SC/ST ACT  

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