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SC: Special Court Can Take Cognizance of Offence Without Committal if Special Act Authorizes It to Do - (24 Jul 2019)

CRIMINAL

Supreme Court has ruled that when there is a clear provision in the Special Act empowering the Special Court to take cognizance of an offence without the accused being committed it cannot be said that taking cognizance of offence by Special Court is in violation of Section 193 of Code of Criminal Procedure, 1973.

Tags : SC   SPECIAL COURT  

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