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January February March April May June July August September October November December

Chilakamarthi Venkateswarlu v. State of Andhra Pradesh

Citation : 2019 Latest Caselaw 620 SC

Criminal Procedure Code, 1973
CrPC Section 482. Saving of inherent power of High Court
Indian Penal Code, 1860 (IPC)
IPC Section 34. Acts done by several persons in furtherance of common intention
IPC Section 471. Using as genuine a forged document or electronic record

Sharda Prasad Sinha Vs. State of Bihar [1976] INSC 316 (8 December 1976)

Headnote :

A. Under Section 482 of the Criminal Procedure Code, 1973, and Sections 307, 323, 427, 447, and 506(2) of the Indian Penal Code, 1860, the High Court appropriately declined to quash the criminal complaint. The court noted that it can only exercise its power under Section 482 in exceptional circumsta...

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