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MP High Court: No ‘Roving Inquiry’ While Exercising Jurisdiction U/s 482 CrPC - (14 Mar 2017)

Madhya Pradesh High Court has held that while exercising jurisdiction of section 482 of Criminal Procedure Code, Courts cannot indulge in a “roving inquiry” to ascertain two conflicting versions concerned to any incident whether it is correct or not.

Tags : MADHYA PRADESH HIGH COURT   ROVING INQUIRY   CRIMINAL PROCEDURE CODE  

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