criminal procedure, sanction for prosecution, CrPC
0  01 Oct, 2013
Listen in 1:11 mins | Read in 19:00 mins
EN
HI

Anil Kumar & Ors. Vs. M. K. Aiyappa & Anr.

  Supreme Court Of India Criminal Appeal / 1590-1591 /2013
Link copied!

Case Background

The appeal is arising out of a Special Leave Petition (Criminal) before the Supreme Court of India, against the judgment passed by the Karnataka High Court, quashing the order of ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Description

Legal Notes

Add a Note....