0 09 May, 2025
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RENUKA PRASAD Vs. THE STATE REPRESENTED BY ASSISTANTSUPERINTENDENT OF POLICE

Supreme Court Of India Criminal Appeal /3189-3190/2023

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Case Background

The first information statement (FIS) was lodged , leading to the registration of the crime and subsequent investigation.

Bench

Applied Acts & Sections

Section 25 – The Indian Evidence Act, 1872
Section 26 – The Indian Evidence Act, 1872
Section 27 – The Indian Evidence Act, 1872

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