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SC: Can’t Apply S.180 of IPC Against a Person for Refusing to Sign Statement Given to Police - (05 Jul 2023)

CRIMINAL

Supreme Court has held that Section 180 of IPC gets attracted only if a statement is refused to be signed which a public servant is legally competent to require the person making the statement to sign, and not on mere refusal to sign his/her statement.

Tags : SUPREME COURT   IPC   STATEMENT   POLICE  

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