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AP HC: Criminal Proceedings Can't be Quashed if Specific Accusations Made Against Accused U/S 482 - (28 Apr 2022)

CRIMINAL

Andhra Pradesh High Court has reiterated that when there are definite accusations in the First Information Report, charge sheet and witness statement to police, the court does not have the jurisdiction to embark upon appreciation of material under Section 482 of the Code of Criminal Procedure, 1973.

Tags : ANDHRA PRADESH HIGH COURT   FIRST INFORMATION REPORT   CODE OF CRIMINAL PROCEDURE   1973   SECTION 482  

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