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Allahabad HC: Non-Reporting of Seizure U/S 102 (3) CrPC Doesn't Make Such Seizure Illegal - (26 Apr 2022)

CRIMINAL

Allahabad High Court has ruled that non-reporting of the seizure forthwith, under Section 102(3) of the Code of Criminal Procedure, 1973 shall not ipso facto make such seizure illegal mainly as no period is specified and its consequences have not been provided.

Tags : ALLAHABAD HIGH COURT   SECTION 102(3)   CODE OF CRIMINAL PROCEDURE   1973   IPSO FACTO   SEIZURE  

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