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Kerala HC: NIA Court Can Entertain Application for Tender of Pardon Preferred at Investigation Stage - (15 Jun 2022)

CRIMINAL

Kerala High Court on Tuesday held that a Special Court constituted under the National Investigation Agency (NIA) Act can invoke the powers under Section 306 of the Code of Criminal Procedure to grant pardon to an accused at the post cognizance stage.

Tags : KERALA HIGH COURT   NIA   PARDON  

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