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Kerala High Court: Procedural Irregularity in Matter of Seizure of Contraband is Not an Offence - (07 Aug 2025)

CRIMINAL

Kerala High Court while quashing an FIR against a police office for illegal search and bribery, has observed that procedural irregularity in the matter of seizure of contraband alone may attract disciplinary proceedings but would not constitute an offence.

Tags : KERALA HIGH COURT   PROCEDURAL IRREGULARITY   SEIZURE OF CONTRABAND  

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