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Bombay HC Refuses to Quash FIR Against Man Who Was Allegedly Among Drunk Group - (28 Mar 2022)

CRIMINAL

Bombay High Court has refused to quash a first information report against man who was among an allegedly drunken group that sped away, stating that Police has every right to inquire with people who are out at night.

Tags : BOMBAY HIGH COURT   MAN WHO WAS ALLEGEDLY AMONG DRUNK GROUP  

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