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SC: Prima Facie Case Made Out from Allegations in Complaint Sufficient to Summon Accused - (29 Apr 2024)

CRIMINAL

Supreme Court while reversing the finding of the High Court, has observed that prima facie making out a case on the basis of the allegations in the complaint and the pre-summoning evidence led by the complainant is sufficient to summon an accused.

Tags : SUPREME COURT   PRE-SUMMONING EVIDENCE   SUMMON  

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