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SC: Power Under Section 432(1) of CrPC Has to be Exercised in a Fair and Reasonable Manner - (22 Oct 2024)

CRIMINAL

Supreme Court has held that the power under Section 432(1) of the CrPC has to be exercised in a fair and reasonable manner. Therefore, conditions imposed while exercising this power must be reasonable and must stand the test of scrutiny of Article 14 of the Constitution of India.

Tags : SUPREME COURT   ARTICLE 14   SECTION 432(1)  

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