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All. HC: Cognizance of Offence u/s 174A IPC to be Taken Only on Written Complaint of Concerned Court - (10 Jan 2024)

CRIMINAL

Allahabad High Court has held that offence punishable under section 172 of IPC will be cognizable by the court only when a complaint in writing is filed by the public servant concerned or his subordinate and therefore Police has no power to file an FIR in such cases.

Tags : ALLAHABAD HIGH COURT   COGNIZANCE   WRITTEN COMPLAINT   FIR  

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