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SC: S.202 CrPC Procedure Mandatory When Accused Resides at Place Outside Jurisdiction of Magistrate - (25 Aug 2023)

CRIMINAL

Supreme Court has held that there is no doubt that procedure under Section 202 CrPC will have to be held as mandatory in a case where the accused is residing at a place outside the jurisdiction of the learned Magistrate.

Tags : SUPREME COURT   MANDATORY   JURISDICTION   MAGISTRATE  

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