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SC: Stay of Investigation Can be Granted Only in The Rarest of Rare Cases - (03 Aug 2022)

CRIMINAL

Supreme Court has held that a High Court while exercising powers under Section 482 of Code of Criminal Procedure (CrPC) can grant stay of investigation or any other interim relief only in the rarest of rare cases.

Tags : SUPREME COURT   INTERIM STAY   RAREST OF RARE CASE  

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