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Allahabad High Court: Power of Court u/s 482 CrPC Limited, Can’t Examine Contention of Accused - (19 Jan 2024)

CRIMINAL

Allahabad High Court has held that while deciding an application under section 482 of Code of Criminal Procedure, the High Court cannot examine the contention of the accused and the only thing to be seen is whether any sufficient material is available to proceed further against the accused or not.

Tags : ALLAHABAD HIGH COURT   CONTENTION OF ACCUSED   S. 482 CRPC  

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