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All. High Court Explains ‘Prima Facie Satisfaction’ of Magistrate Before Summoning/Issuing Process - (21 Feb 2024)

CRIMINAL

Allahabad High Court has observed that the Magistrate before summoning/issuing process against an accused has to hold an enquiry under Section 202 of Code of Criminal Procedure, 1973 in order to find sufficient grounds to proceed which shall constitute ‘Prima Facie Satisfaction’ of Magistrate.

Tags : ALLAHABAD HIGH COURT   SECTION 202 OF CRPC   PRIMA FACIE SATISFACTION  

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