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SC: Police Officers Submitting Chargesheets Must Abide by Requirements Given u/s 173(2) of CrPC - (13 Mar 2024)

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Supreme Court has held that police officers while discharging their duties regarding submission of chargesheets must comply with the mandatory requirements as have been laid down under Section 173(2) of Code of Criminal Procedure, 1973.

Tags :   SUPREME COURT  SECTION 173(2) OF CRPC  CHARGESHEETS

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