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SC: Offences Under Special Statutes Can Also Be Quashed By Exercising Powers u/s 482 CrPC - (26 Oct 2021)

CRIMINAL

Supreme Court has observed that criminal proceedings arising out of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities Act), 1989 can be quashed invoking powers under Article 142 of Constitution or Section 482 of Criminal Procedure Code, 1973.

Tags : SUPREME COURT   OFFENCES UNDER SPECIAL STATUTES  

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