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SC: Police Officers Should be Vigilant Before Invoking Stringent Laws Like SC-ST Act - (12 May 2023)

CRIMINAL

Supreme Court has observed that police officers, who institute an FIR, based on any complaint, are duty bound to be vigilant before invoking any provision of a very stringent statute, like SC/ST Act, which imposes serious penal consequences on concerned accused.

Tags : SUPREME COURT   POLICE OFFICERS   SC-ST ACT  

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