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SC: High Court Cannot Impede in Manner of Investigation in Exercise of Powers under Section 482 CrPC - (05 Sep 2019)

CRIMINAL

Supreme Court has reiterated that the High Court while exercising jurisdiction under Section 482 of the Code of Criminal Procedure, 1973(CrPC) cannot interfere in the manner of investigation. The Allahabad High Court while disposing off a petition under Section 482 of CrPC had issued a number of directions including the direction to change the erring officers named in the supplementary report to disciplinary action.

Tags : SC  INVESTIGATION  

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