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Rajasthan HC: Can’t Label FIR as Frivolous if Case Diaries Establish Commission of Offence - (06 Jun 2025)

CRIMINAL

Rajasthan HC has observed that FIRs cannot be labelled as false/frivolous FIRs which have been lodged with ulterior motives particularly when the case diaries of impugned FIRs indicate that investigating agency has collected material to establish commission of an offence.

Tags : RAJASTHAN HIGH COURT   FRIVOLOUS FIRS   COMMISSION OF OFFENCE  

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