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muKÂp#? >> AeDÂsUcna smUh - ebÂLd ebÂXrN
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Date: 02/05/2008

sáanhÂEn bÂYe„$r jmaDÂnr ÎVÂÇøt iHÞaeÂpt dabÂEr en}pe„

Aar eb AahÂH/2007-08/308
ei eb A ei.nZ.wl hÂH ej.eb ec.80/09.07.005/2007-08

2 Îm, 2008

›¶et,

skÂÇqla AnusUcEt bÂaeNejYkÂÇ ÎbÂZkÂÇ
(AaÌelkÂÇ ¢¶amY ÎbÂZkÂÇsmUh bÂYetqrqkÂÇ)

mhÂaLR^,

sáanhÂEn bÂYe„$r jmaDÂnr ÎVÂÇøt iHÞaeÂpt dabÂEr en}pe„

sdYhÂqt sáanhÂEn bÂYe„$r jmaDÂnr ebÂeDÂsët iH„raeDÂkÂÇarE ATbÂa mqnanEt bÂYe„$qR^ daeKl kÂÇra dabÂE en}pe„r ÎVÂÇøt ÎbÂZkÂÇsmUqh ¢¶hÂN kÂÇerbÂlgER^a kÂÇaRYvbÂYX>ša s<ÇpkÂÇvER^ ›¶åŸ iHÞaeÂpt ÆhÂqC|

2. 1872 cnr BartER^ saVÂÇY AahÂHn (Indian Evidence Act, 1872)r 107/108 DÂarat iHqÒeKt c„vr AaDÂart sáanhÂEn bÂYe„$r jmaDnr ÎVÂÇøt iHÞaeÂpt dabÂE en}pe„r bÂYX>ša kÂÇra hÂR^| whÂH AahÂHnr 107 DÂarat jEeXt Aar_ 108 DÂarat m#t bÂYe„$r iHman ÎÂpaXa s<ÇpqkÂÇv iHqÒK AaqC| BartER^ saVÂÇY AahÂHnr 108 DÂarar ADÂEnt wjn bÂYe„$ sáanhÂEn ÎhÂaXa bÂuel iHman ÎÂpaXa taerKr Âpra sat bÂCrr eÂpCtqh bÂYe„$grakÂÇE m#t bÂuel dabÂE iHÞaÂpn kÂÇerb Âpra RaR^| whÂH ÎVÂÇøt mqnanEt bÂYe„$ ATbÂa ebÂeDÂsët iH„raeDÂkÂÇarEqR^ BartER^ saVÂÇY AahÂHnr 107/108 DÂarar ADÂEnt iHÂpRu„$ Aadaltt sZeL¡† bÂYe„$ grakÂÇEr m#tuY ÎhÂaXa bÂuel ›¶kÂÇaqLY AaqbÂdn kÂÇerb laqg Aar_ whÂH AaqbÂdnr eBe„t Aadalqt sáanhÂEn bÂYe„$grakÂÇEr m#tuY ÎhÂaXa AnuqmR^ es»a™ú ›¶kÂÇaL kÂÇerql, whÂH es»a™úr eBe„t ÎbÂZqkÂÇ saáanhÂEn bÂYe„$r jmaDÂnr ÎVÂÇøt iHÞaeÂpt dabÂE en}pe„ kÂÇerb Âpaqr|

3. sáanhÂEn bÂYe„$r jmaDÂnr ÎVÂÇøt iHÞaeÂpt dabÂE en}pe„r bÂaqb AahÂHnr Rue„$r ebÂqbÂcnar lgqt ›¶k#ÂÇt Gfna Aar_ same¢¶kÂÇ Âpere>šetr ebÂqL¡SNr jerR^qt wkÂÇ es»a™út iHÂpnEt hÂ’b ÂpraQkÂÇ whÂH s<ÇpkÂÇvER^ nEet iH¾aXnr bÂaqb ÎbÂZkÂÇsmUhÂkÂÇ ÂpramLv edR^a ÆhÂqC| tduÂper, sbÂvsaDÂarNr AnahÂkÂÇ hÂaraLae™> dUr kÂÇrar >¤aTvt ÎbÂZkÂÇ smUqh >¤kÂÇER^ hÂrNaLZkÂÇa Âpercalna bÂYX>šar lgt sZget raeK sáanhÂEn bÂYe„$r dabÂE en}pe„r edLt ebÂqLS tTYÂpaet ÎnaqhÂaXaQkÂÇqR^ enedv† ÂpermaNr DÂn AadaR^ edR^ar sEma e>šr kÂÇerbÂQlo ÎbÂZkÂÇ smUhÂkÂÇ ÂpramLv ›¶dan kÂÇra ÆhÂqC| whÂH ÎVÂÇøt AXqLY dabÂE iHÞaÂpn kÂÇra mqnanEt bÂYe„$/ebÂeDÂgt iH„raeDÂkÂÇarEqR^ (1) ›¶aTemkÂÇ tTY ›¶etqbÂdn (FIR)r lgqt AarVÂÇE kÂÇ„#vÂpVÂÇhÂH ›¶kÂÇaL kÂÇra sáanhÂEntar ›¶etqbÂdn Aar_ (2) ›¶etBUet Âpø (letter of indemnity) daeKl kÂÇerb laegbÂ|

AaqÂpanar ebÂå«asE

(›¶La™ú crN)
Bar›¶a¸ muKY mhÂa ›¶XákÂÇ


 
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