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Allahabad HC: Criminal Intimidation Is Cognizable Offence In Uttar Pradesh - (10 Jan 2022)

Allahabad High Court observed that an offence of Criminal Intimidation Punishable under Section 506 IPC, if committed in the State of Uttar Pradesh will be considered as a cognizable offence.

Tags : ALLAHABAD HIGH COURT   COGNIZABLE OFFENCE   CRIMINAL INTIMIDATION  

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