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Karnataka HC: Accused Can't Invoke Jurisdiction U/A 226 of Constitution Or U/S 482 CrPC Through POA - (10 Jun 2022)

CRIMINAL

Karnataka High Court has held that a Power of Attorney (POA) holder of an accused cannot maintain a petition under Article 226 or 227 of the Constitution read with Section 482 of the Criminal Procedure Code (CrPC).

Tags : KARNATAKA HIGH COURT   CRPC   POWER OF ATTORNEY  

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