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Karnataka HC: Issue of Summons Prior to Search Warrant Not Necessary - (20 Jan 2021)

CRIMINAL

Karnataka High Court has held that it is not required in all circumstances to issue a summons prior to issuance of a search warrant. A search warrant could be issued in terms of Section 93(1)(c) without issuing a summon under Section 91of the Code of Criminal Procedure, 1973.

Tags : KARNATAKA HIGH COURT   ISSUE OF SUMMONS  

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