criminal proceedings, investigation, evidence appreciation, due process, criminal law
0  08 Oct, 2021
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Prashant Singh Rajput Vs. The State of Madhya Pradesh and Anr.

  Supreme Court Of India Criminal Appeal /1202/2021
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Case Background

The case arose from an extended dispute between the deceased Vikas Singh and the defendants regarding unlawful sand extraction, in which Singh had previously filed complaints against the defendants for ...

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