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SC: Improper to Move HC Under Art. 226/227 for Release of Vehicle When Remedy Available u/s 451 CrPC - (10 Apr 2024)

CRIMINAL

SC held that when Section 451 of Code of Criminal Procedure, 1973 empowers criminal court to pass order for custody and disposal of property pending inquiry or trial, it is not proper to invoke jurisdiction of the High Court under Article 226 of the Constitution of India seeking release of vehicle.

Tags : SUPREME COURT   SECTION 451 CRPC   ARTICLE 226 COI   ARTICLE 227 COI  

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