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Bombay HC: Court Setting Aside Magistrate's Order for Police Investi. Won’t Lead to Quashing of FIR - (15 Apr 2024)

CRIMINAL

Bombay High Court has held that if a revision court sets aside a Magistrate’s order to conduct a police investigation in a cognizable offence under Section 156(3) of the Code of Criminal Procedure, 1973 then it does not result in quashing of First Information Report (FIR).

Tags : BOMBAY HIGH COURT   SECTION 156(3) OF CRPC   FIRST INFORMATION REPORT   MAGISTRATE'S ORDER  

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