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Delhi HC Refuses to Entertain PIL Against Alleged Non-Compliance of S. 173 CrPC - (20 Jan 2022)

CRIMINAL

Delhi High Court has refused to entertain a Public Interest Litigation against alleged non-compliance of Section 173 of Code of Criminal Procedure, 1973, to the extent it provides for expeditious completion of investigation in rape cases.

Tags : DELHI HIGH COURT   NON-COMPLIANCE OF S. 173 CRPC  

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