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Gauhati High Court Denies Relief to Person Declared Foreigner on Admission of Guilt - (08 Feb 2022)

CRIMINAL

Gauhati High Court has held that its inherent power under section 482 of the Code of Criminal Procedure, 1973 is not to be exercised in a routine manner and it is only to prevent gross miscarriage of justice or secure the ends of justice.

Tags : GAUHATI HIGH COURT   RELIEF TO PERSON DECLARED FOREIGNER  

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