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Gujarat HC: Mere Registration of FIRs by Itself Can't Have Nexus With Breach of Public Order - (05 May 2022)

CRIMINAL

The Gujarat High Court stated while drawing a distinction between the term 'public order' and 'law and order' that mere registration of FIR/s against an accused person does not mean he is a threat to the society or disturbs all social apparatus.

Tags : GUJARAT HIGH COURT   PUBLIC ORDER   LAW AND ORDER  

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