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Calcutta HC Takes Suo Moto Cognizance of Delayed Investigation in Criminal Cases - (10 Jun 2021)

CRIMINAL

Calcutta High Court has taken suo moto cognizance regarding Delayed Investigation in Criminal Cases. The Court has noted that as per the information received, there are 999 cases where the charge sheet had not been filed within the time permitted in different statutes.

Tags : CALCUTTA HIGH COURT   DELAYED INVESTIGATION IN CRIMINAL CASES  

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