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Chhattisgarh HC: Attachment Order u/s 146 CrPC Can't Be Passed on Apprehension of Breach of Peace - (25 Apr 2022)

CRIMINAL

Chhattisgarh High Court has observed that on mere apprehension of breach of peace, without explaining the circumstances, an attachment order under Section 146 of the Code of Criminal Procedure, 1973 cannot be passed.

Tags : CHHATTISGARH HIGH COURT   ATTACHMENT ORDER U/S 146 CRPC  

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