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SC: Court Must Apply Mind before Deciding Whether Proceeding Should be Quashed or Not - (16 Oct 2024)

CRIMINAL

Supreme Court has held that the Court must apply its mind to the materials submitted in support of police report before taking a call whether the FIR and consequential proceedings should be quashed or not more so, when the FIR alleges an act which is reflective of a dishonest conduct of the accused.

Tags : SUPREME COURT   POLICE REPORT   CONSEQUENTIAL PROCEEDINGS  

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