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SC: Discrepancies Between FIR and Subsequent Statement Not Grounds for Discharge - (07 Feb 2022)

CRIMINAL

Supreme Court observed that discrepancies between the FIR and any subsequent statement under Section 164 of the Code of Criminal Procedure, 1973 cannot be a ground for discharge without initiation of trial.

Tags : SUPREME COURT   DISCREPANCIES BETWEEN FIR AND SUBSEQUENT STATEMENT  

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