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Ker. HC: To Proceed Against an Offence Committed Partly in India, Sanction of Centre Not Required - (19 Jul 2024)

CRIMINAL

Ker. HC while directing Trial Court to proceed against an offence that was partly committed in India and partly abroad, has referred to Sartaj Khan vs State of Uttarakhand (MANU/SC/0363/2022; 2022 INSC 336) which laid down that no sanction was needed if offence was partly committed in India.

Tags : KERALA HIGH COURT   TRIAL COURT   SANCTION  

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