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SC: Irregularity in Order Taking Cognizance Will Not Vitiate Criminal Proceedings - (30 Nov 2021)

CRIMINAL

Supreme Court has held that an irregularity in the order taking cognizance will not vitiate the proceedings in a criminal trial in an appeal filed against a judgment of the Karnataka High Court which dismissed the appellant's petition seeking quashing of the criminal proceedings against him.

Tags : SUPREME COURT   IRREGULARITY IN ORDER TAKING COGNIZANCE  

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