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Madras High Court Quashes Proceedings Against Tiruvannamalai SP - (08 Sep 2015)

Madras HC has quashed proceedings initiated by Judicial Magistrate Court of Cheyyar against Superintendent of Police of Tiruvannamalai district and provided a reasonable opportunity to Police Officer to explain his position in cases involving failure to execute non-bailable warrant or summons.

Tags : MADRAS HIGH COURT   TIRUVANNAMALAI SP  

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