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Allahabad HC: Compensation Under SC/ST Act Should be Paid on Conviction & Not on Filing of FIR - (04 Aug 2022)

CRIMINAL

Allahabad High Court has held that compensation to the Victims under the SC/ST (Prevention of Atrocities) Act, 1989 should be disbursed only upon the conviction of the accused and not after the filing of the FIR and submission of the charge sheet.

Tags : ALLAHABAD HIGH COURT   COMPENSATION   SC/ST ACT   CONVICTION  

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