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Madras HC: Disciplinary Proceeding in Case of Perfunctory Investigation Should be Initiated - (13 Nov 2020)

CRIMINAL

Madras High Court has held that disciplinary proceedings should be initiated against investigating officers in case of 'perfunctory investigation'. The Court has further suggested that if the higher officials do not initiate such proceedings, then they too should be made accountable for dereliction of duty.

Tags : MADRAS HIGH COURT   DISCIPLINARY PROCEEDINGS  

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