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SC: While Declining to Quash an FIR, A High Court Should Not Direct Police To Follow Section 41A CrPC - (21 Jan 2026)

CRIMINAL

SC ruled that High Courts cannot direct police to comply with Section 41A CrPC while rejecting a plea to quash an FIR, explaining that protection under Section 41A, which bars arrest if the accused appears in response to notice, is interim relief and cannot be granted at the quashing stage.

Tags : QUASH   POLICE   FIR  

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