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Jharkhand HC: S. 202 CrPC is Mandatory Even if Government is the Complainant - (08 May 2023)

CRIMINAL

Jharkhand High Court while observing that there is no exception to Section 202 CrPC even if government is complainant, has held that magistrate is required to postpone issue of process before taking cognizance when accused is situated beyond territorial jurisdiction of magistrate.

Tags : JHARKHAND HIGH COURT   CRPC   MANDATORY   TERRITORIAL JURISDICTION  

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