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Supreme Court: HCs Can Go Beyond FIR to Quash Frivolous or Vexatious Criminal Cases - (23 Mar 2026)

CRIMINAL

Supreme Court, while quashing a copyright case against Sujoy Ghosh, held that High Courts, under Section 482 CrPC or Article 226, may look beyond the FIR and consider overall circumstances and records to quash frivolous or vexatious criminal proceedings.

Tags : FRIVOLOUS   VEXATIOUS   QUASH  

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