Manipur HC: Cognizance Can't Be Taken for Offence u/s 188 IPC - (08 Apr 2022)
CRIMINAL
Manipur High Court has held that Magistrate cannot take cognizance of a complaint which involves an offence punishable under Section 188 of the Indian Penal Code, 1860, if made by a third party and not by the public servant.
Tags : MANIPUR HIGH COURT MAGISTRATE COGNIZANCE SECTION 188 OF THE INDIAN PENAL CODE 1860 PUBLIC SERVANT
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