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MP HC: Conducting Preliminary Enquiry Not Sine Qua Non for Direction for Prosecution - (07 Feb 2022)

CRIMINAL

Madhya Pradesh High Court has held that conducting a preliminary enquiry is not sine qua non for issuing a direction for prosecution under Section 195 of Code of Criminal Procedure, 1973 and that the Applicant is not entitled for any opportunity of hearing prior to that.

Tags : MADHYA PRADESH HIGH COURT   SINE QUA NON FOR DIRECTION FOR PROSECUTION  

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