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Kerala HC: Reports of Internal Complaints Committee Will Not Impact Police Report filed by Victim - (14 Nov 2024)

CRIMINAL

Ker. High Court has held that the report of the Internal Complaints Committee is not the final word in so far as the allegations otherwise made before the police from the work place and for which crime was registered and investigated leading to final report alleging commission of the above offences.

Tags : KERALA HIGH COURT   INTERNAL COMPLAINTS COMMITTEE   POLICE REPORT  

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