Supreme Court of India
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Fortnightly
ISSN: 3048-4839 (Online)
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T.T. ANTONY
vs.
STATE OF KERALA AND ORS.
SCR Citation:
[2001] 3 S.C.R. 942
Year/Volume:
2001/ Volume 3
Date of Judgment:
12 July 2001
Petitioner:
T.T. ANTONY
Disposal Nature:
Others
Neutral Citation:
2001 INSC 294
Judgment Delivered by:
Hon'ble Mr. Justice S.S.M. Quadri
Respondent:
STATE OF KERALA AND ORS.
Case Type:
CRIMINAL APPEAL /689, 690-91/2001
Order/Judgment:
Judgment
1. Headnote
N/A
2. Case referred
3. Act
No Data Found!!!!!
4. Keyword
Second FIR-Maintainability of-Held
there can be no second FIR