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SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order - (21 Nov 2024)

CRIMINAL

Supreme Court has observed that bar on taking of cognizance under Section 195(1)(b) Code of Criminal Procedure, 1973(CrPC) will not be attracted in a case where the proceedings against the accused were initiated pursuant to a judicial order.

Tags : SUPREME COURT   JUDICIAL ORDER   COGNIZANCE  

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