Criminal Procedure Code, 1973 (CrPC) - Section 482 - Second petition - Maintainability - A second petition not maintainable under Section 482 Cr.P.C. on grounds that were available for challenge even at the time of filing of the first petition - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH BHISHAM LAL VERMA — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : C.T. Ravikumar And Sanjay Kumar, JJ. ) Special Leave Petition (Crl.) No. 7976 of 2023 Decided on : 30-10-2023 A. Criminal Procedure Code, 1973 (CrPC) – Section 482 – Second petition – […]
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