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Cal. HC Formulates Guidelines for Executive Magistrates Exercising Jurisdiction U/S 111 CrPC - (04 Aug 2022)

CRIMINAL

Calcutta High Court has laid down guidelines for Executive Magistrates exercising jurisdiction under Section 111 of the Code of Criminal Procedure (CrPC), requiring persons who are in custody to execute bonds for keeping peace/ good behavior under Sections 107-110 of the Code.

Tags : CALCUTTA HIGH COURT   EXECUTIVE MAGISTRATE   GUIDELINES  

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