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Bom. HC: Cannot Book Lawyer for Asking CBI Officers to Show their Identity Cards - (25 Nov 2024)

CRIMINAL

Bombay High Court has stated that mere restraint of an official would not amount to an offence under Section 353 of IPC. Nature of restraint is crucial and a lawyer asking CBI Officers to show their identity cards is not restraining them from carrying out their duty.

Tags : BOMBAY HIGH COURT   CBI OFFICERS   SECTION 353  

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