Cr P C (CrPC) – Section 482 – At the stage of deciding the application under Section 482 Cr.P.C. mini trial is not permissible – Order of quashing criminal proceedings is unsustainable. July 24, 2022July 24, 2022 sclaw This content is restricted to site members. If you are an existing user, please log in. New users may register below.Existing Users Log InUsername or EmailPassword Remember Me Forgot password? Click here to resetNew User? Click here to register Related Posts Cr P C Initiating frivolous criminal actions against large corporations, would give rise to adverse economic consequences for the country in the long run. Therefore, the Regulator must be cautious in initiating such an action and carefully weigh each factor. August 14, 2022 sclaw Cr P C Criminal Procedure Code, 1973 (CrPC) – Section 311 – Power to summon – In terms of Section 311 of the CrPC, to summon and examine or recall and re-examine any material witness at any stage and the closing of prosecution evidence is not an absolute bar. August 14, 2022 sclaw
