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AP HC: Plea of Alibi Can’t be Taken Into Consideration at Pre-Trial Stage as it’s Disputed - (29 Apr 2022)

CIVIL

Andhra Pradesh High Court has dismissed the petition for discharge of accused on his plea that he was not present during the commission of the offence. The court ruled that plea of alibi by accused can’t be considered at the time of framing of charges, as it is a disputed question of fact.

Tags : ANDHRA PRADESH HIGH COURT   PLEA OF ALIBI   QUESTION OF FACT   FRAMING OF CHARGES  

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