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Karnataka High Court: FIRs Cannot be Transferred by Invoking Powers Under Section 407 CrPC - (24 Jan 2024)

CRIMINAL

Karnataka High Court has held that First Information Reports (FIRs) cannot be transferred by invoking powers under Section 407 of the Code of Criminal Procedure, 1973 (CrPC) and the provision is applicable only in cases and appeals.

Tags : KARNATAKA HIGH COURT   FIRST INFORMATION REPORTS   SECTION 407 CRPC   TRANSFER  

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