Allahabad High Court: Evidence not Part of Case Diary Cannot Form Basis for Taking Cognizance - (29 Nov 2019)
LAW OF EVIDENCE
Allahabad High Court has clarified that material which does not form part of the case diary nor has been collected by the Investigating Officer cannot be considered for taking cognizance while quashing the summoning order passed by a Judicial Magistrate.
Tags : ALLAHABAD HIGH COURT EVIDENCE
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