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Supreme Court: Magistrate Can Invoke Power under Section 156(3) CrPC Even at Post-Cognizance Stage - (17 Oct 2019)

CRIMINAL

Supreme Court has ruled that Magistrate can invoke power under Section 156(3) of the Code of Criminal Procedure, 1973 even at post cognizance stage. The Court further observed that the fact that power under Section 156(3) of CrPC can only be exercised at the pre-cognizance stage is erroneous.

Tags : SUPREME COURT   MAGISTRATE  

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