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Ker. HC: To Prefer a Protest Petition, Complainant is Entitled to Her Own Section 164 CrPC Statement - (09 Jan 2025)

CRIMINAL

Kerala High Court has stated that in order to prefer a protest petition, a complainant can seek copy of her own statement recorded under Section 164 of Code of Criminal Procedure, 1973.

Tags : KERALA HIGH COURT   PROTEST PETITION   SECTION 164  

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