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P&H HC Issues Guidelines on Proclamation u/s 82 CrPC - (25 Sep 2023)

CRIMINAL

Punjab and Haryana High Court has issued guidelines for issuance of a proclamation under Section 82 of CrPC for declaration as 'proclaimed offender' and to invoke criminal proceedings against accused for offence under Section 174-A of IPC.

Tags : PUNJAB AND HARYANA HIGH COURT   GUIDELINES   PROCLAIMED OFFENDER  

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