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P&H HC: If Second FIR Registered Regarding Incident on Which Prior FIR Exists, Abuse of Process - (24 Jan 2022)

CRIMINAL

Punjab and Haryana High Court has held that if a second FIR is registered regarding an incident on which a prior FIR already exists, it amounts to abuse of process of law and the High Court is well within its powers under Section 482 of Code of Criminal Procedure, 1973 (CrPC) to quash the same, without awaiting a final report under Section 173 CrPC.

Tags : PUNJAB AND HARYANA HIGH COURT   ABUSE OF LAW PROCESS   FILING OF MULTIPLE FIRS  

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