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Magistrate Not Liable to Record Reasons for Summoning Accused in Case Instituted on Police Report: SC - (06 Feb 2019)

Supreme Court has re-iterated that in a case based upon the police report, the Magistrate is not required to record any reason at the stage of issuing the summons to the accused.

Tags : SUPREME COURT   MAGISTRATE NOT LIABLE TO RECORD REASONS FOR SUMMONING ACCUSED IN CASE INSTITUTED ON POLICE REPORT  

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