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J&K&L HC: Accused Cannot Demand Charges under a Preferred Law When Acts Fall under Multiple Statutes - (25 Mar 2026)

CRIMINAL

High Court of Jammu & Kashmir and Ladakh held that an accused cannot insist on framing charges under a specific law when the alleged acts violate multiple statutes, emphasizing that the choice of statute rests with investigating and prosecuting authorities, not the accused.

Tags : ACCUSED   CHARGES   STATUTES  

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