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SC: Threatening a Person to Withdraw Complaint Won’t Attract Offence U/S 195A IPC - (10 Aug 2023)

CRIMINAL

Supreme Court has observed that later part of Section 195A IPC makes it very clear that false evidence means false evidence before the Court of law, and therefore threatening a person to withdraw a complaint or FIR or settle the dispute would not attract any offence under the section.

Tags : SUPREME COURT   THREATENING   FALSE EVIDENCE  

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