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SC: CBI Investigation Not Vitiated for Not Obtaining Consent of State Government - (18 Nov 2020)

CRIMINAL

Supreme Court has observed that the Central Bureau of Investigation (CBI) investigation is not vitiated merely for not obtaining prior consent of the State Government under Section 6 of the Delhi Special Police Establishment (DSPE) Act, 1946, unless it is shown that prejudice has been caused to the accused.

Tags : SUPREME COURT   CBI INVESTIGATION  

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