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Madhya Pradesh HC Quashes Rape FIR Against Indian Railway Officer In Case Of Malicious Prosecution - (27 Jan 2023)

CRIMINAL

Madhya Pradesh High Court has quashed a First Information Report (FIR) registered against the then Additional Divisional Railway Manager, Bhopal Gaurav Singh for raping a clerk working under him calling it a case of 'malicious prosection' and an 'abuse of process of law'.

Tags : MADHYA PRADESH HIGH COURT   FIRST INFORMATION REPORT   CLERK   MALICIOUS PROSECTION  

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