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Calcutta HC Initiates Departmental Proceedings Against IO for Conducting Biased Investigation - (12 Jul 2021)

CRIMINAL

Calcutta High Court has reprimanded the concerned Investigating Officer for conducting a 'biased, wholly misdirected and fully tainted' investigation in order to shield the actual offenders in a plea for quashing of charge sheet. Accordingly, departmental proceedings were initiated against the Investigating Officer and the Court directed a separate police department to conduct de no investigation of the case.

Tags : CALCUTTA HIGH COURT   DEPARTMENTAL PROCEEDINGS AGAINST IO  

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