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J&K HC: Once Superior Officer Approves Closure of Case, Junior Officer Cannot Direct Reinvestigation - (11 Jun 2021)

CRIMINAL

Jammu and Kashmir High Court has ruled that once a superior officer of Police approves the closure of a case, it is not open to an officer who is inferior in rank to direct reinvestigation of the case. The Court has further added that if at all there was any scope for re-investigation of the case, the officer who is inferior in rank could have placed his opinion before his superior officer, instead of taking it upon himself and directing further reinvestigation of the case.

Tags : JAMMU AND KASHMIR HIGH COURT   CLOSURE OF CASE  

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