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Supreme Court Says 'FIRs' Sine Qua Non For Encounters Even in AFSPA Areas - (28 Apr 2017)

Supreme Court has upheld its direction for mandatory registration of FIR against Armed Forces Personnel, even in disturbed areas under Armed Forces Special Power Act (AFSPA), for every encounter death despite Centre pleading that this order could jeopardise efforts to maintain peace and security.

Tags : SUPREME COURT   AFSPA AREAS   FIR  

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