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P&H HC: Filing of Supplementary Challan Cannot be Deferred Because Anticipatory Bail Pending - (18 Jan 2022)

CRIMINAL

Punjab and Haryana High Court has held that filing of a supplementary Challan under Section 173 of Code of Criminal Procedure, 1973 cannot be deferred merely because an anticipatory bail application is pending.

Tags : PUNJAB AND HARYANA HIGH COURT   FILING OF SUPPLEMENTARY CHALLAN  

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