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Feeling aggrieved and dissatisfied with the impugned judgment and order dated passed by the High Court of Jammu Kashmir at Srinagar in O W P No by which the High
...Court in exercise of its extra-ordinary jurisdiction has quashed the criminal proceedings being FIR No and has declared Rule of the Vigilance Manual dealing with the Preliminary Enquiry PE being in direct conflict with the Constitution Bench Judgment of this Court
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