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SC: Heightened Caution Must be Exercised By Police When Dispute Involves Unethical Transactions - (20 Feb 2024)

CRIMINAL

Supreme Court has observed that ‘heightened’ caution must be exercised by the police while registering cases that involve the dispute of unethical transactions between parties and in which civil remedies are barred.

Tags : SUPREME COURT   HEIGHTENED CAUTION   UNETHICAL TRANSACTIONS  

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