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1996 CRI. L. J. 2360 ::(1996) 1 AndhLD 917
Andhra Pradesh High Court
Hon'ble Judge(s): V. Rajagopala Reddy , J

Criminal P.C. (2 of 1974) , S.482— Quashing of FIR - FIR filed by police to malign judicial officer - High Court while quashing FIR observed that subordinate judiciary be protected from inference or attack by Police authorities - High Court also drawing attention to the general guidelines issued by Supreme Court in 1994 (4) SCC 687 to be observed by police when complaint is made against a judicial officer for any offence. (Para 8 9 10 11)

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