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Supreme Court: Preliminary Inquiry not Mandatory in all Corruption Cases - (09 Dec 2019)

CRIMINAL

Supreme Court has ruled that the preliminary inquiry is not mandatory in all corruption cases and a formal or informal information disclosing a cognizable offence will be sufficient to initiate prosecution. The type of preliminary inquiry, if necessary, will depend on the facts and circumstances of each case, it said.

Tags : SUPREME COURT   PRELIMINARY INQUIRY  

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