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SC: In CrPC the Term Complaint Means One Filed before Judicial Magistrate & Not Executive Magistrate - (03 Jan 2025)

CRIMINAL

Supreme Court has stated that a complaint within the meaning and scope of the Code of Criminal Procedure, 1973 would mean such a complaint filed before a Judicial Magistrate and not an Executive Magistrate.

Tags : SUPREME COURT   JUDICIAL MAGISTRATE   EXECUTIVE MAGISTRATE  

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