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AIR 1920 PATNA 461 ::1920 Cri LJ(2) 180 (PAT)
Patna High Court
Hon'ble Judge(s): Imam , J

Criminal P.C. (5 of 1898) , S.195— Circumstantial evidence justifies sanction. In the absence of any direct evidence, the existence of circumstantial evidence is sufficient to justify an order granting sanction to prosecute.

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