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All. HC: Special Court Can Treat Application Filed U/S 156 (3) CrPC As A 'Complaint' - (20 Oct 2022)

CRIMINAL

Allahabad High Court in a significant decision, has ruled that it is permissible for the Special Court designated under the SC/ST Act to take cognizance of an offence on itself by treating an application under Section 156 (3) Cr.P.C. as a complaint.

Tags : ALLAHABAD HIGH COURT   COGNIZANCE   COMPLAINT  

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