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J&K&L HC: Changing Label of Offence Does Not Overcome Bar on Cognizance For Offence Under CrPC - (26 Aug 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that merely by changing the label of the offence by making it one under Section 420 Indian Penal Code (IPC) instead of Section 495 IPC, cannot avoid the legal bar on cognizance by courts under Section 198 of Code of Criminal Procedure (CrPC).

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   COGNIZANCE   LABELS  

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