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Sri Ananda Kumar Mishra Vs State of Odisha
Decision:
Allowed
13-10-2023
.... y but it is sometimes not so interpreted if the context or the intention otherwise demands and points out. *** In Vijay Dhanuka Vrs. Najima Mamtaj, (2014) 14 SCC 638, the apex Court, while interpreting Section 202 of the Cr.P.C, which provides that the Magistrate “shall” in a case where th ...
Orissa High Court
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