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SC: Criminal Antecedents Can’t be Sole Consideration to Decline Relief U/S 482 CrPC - (11 Aug 2023)

CRIMINAL

Supreme Court has observed that the Court should not decline to relief under Section 482 CrPC on the ground that the accused is a history sheeter, if FIR fails to disclose commission of any offence or his case falls within parameters as laid down in Bhajan Lal case (MANU/SC/0115/1992).

Tags : SUPREME COURT   CRIMINAL ANTECEDENTS   SECTION 482 CRPC  

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