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SC: Discretionary & Extraordinary Power U/Sec 319 CrPC Should be Exercised Sparingly - (02 Nov 2022)

CRIMINAL

Supreme Court has observed that power under Section 319 CrPC is a discretionary and extraordinary power which should be exercised sparingly and only in those cases where the circumstances of the case so warrant.

Tags : SUPREME COURT   DISCRETIONARY   CRPC  

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