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SC: Fresh Notification For Vijayawada ACB Police Station not Required After AP Bifurcation - (09 Jan 2026)

CRIMINAL

Supreme Court set aside the Andhra Pradesh High Court judgment that had quashed several FIRs registered by the ACB for want of jurisdiction, holding that the High Court took an unduly hyper-technical view which led to a serious miscarriage of justice.

Tags : NOTIFICATION   BIFURCATION   POLICE STATION  

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