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Karnataka HC: Filing of Common Chargesheet in Different Police Stations Against Law - (08 Jun 2021)

CRIMINAL

Karnataka High Court has said filing of a common charge-sheet for complaints filed by the individual investors against the same accused in different police stations is against the law and filing amalgamated charge-sheet is impermissible under the Criminal Procedure Code, 1973.

Tags : KARNATAKA HIGH COURT   FILING OF COMMON CHARGESHEET  

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