Madras HC: Magistrate Can’t Act as Post Office & Direct for Registration of FIR Mechanically - (22 Aug 2022)
CRIMINAL
Madras High Court while heavily criticizing the order of Magistrate directing registration of FIR against an accused, without due application of mind, has held that FIR is not an ordinary thing and could affect the rights of the individual.
Tags : MADRAS HIGH COURT FIR INDIVIDUAL’S RIGHTS
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