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Allahabad HC: No Arrest During 2 Months Cooling-Off Period After Registration of FIR - (15 Jun 2022)

CRIMINAL

Allahabad High Court has issued certain guidelines to prevent misuse of Section 498A of the Indian Penal Code including: no action should be taken against the accused during the cooling-off period of two months after FIR and during this period issue should be referred to a Family Welfare Committee.

Tags : ALLAHABAD HIGH COURT   GUIDELINES   SECTION 498A  

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