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AIROnline 2018 Utr 413
Uttarakhand High Court
Hon'ble Judge(s):
V. K. Bist
, J
Criminal P.C. (2 of 1974) , S.482— Inherent powers-Quashing of FIR- Serious allegations against accused under section 306 of IPC, requiring investigate-FIR can not be quashed
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