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SC Defines 4-Step Test for High Courts to Quash Criminal Cases under S.482 CrPC & S.528 BNSS - (09 Sep 2025)

CRIMINAL

Supreme Court outlined steps for High Courts to consider when hearing quashing petitions under Section 482 CrPC (now Section 528 BNSS). These steps help determine the validity of a quashing request made by the accused using the High Court’s powers under Section 482 CrPC.

Tags : QUASH CRIMINAL CASES   SUPREME COURT   HIGH COURT  

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