SC| FIRs Against Public Servants Can’t Be Ordered Just Like That: Magistrates Must Follow Two-Tier Safeguard Under Sections 175(3) & 175(4) BNSS

SC| FIRs Against Public Servants Can’t Be Ordered Just Like That: Magistrates Must Follow Two-Tier Safeguard Under Sections 175(3) & 175(4) BNSS

Invoking section 175(4) BNSS

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