Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

Karnataka HC: Further Investigation u/s 173(8) CrPC Must Always Relate to Crime - (25 Jan 2022)

CRIMINAL

Karnataka High Court has said that further investigation conducted under Section 173(8) of Code of Criminal Procedure, 1973 must always relate to the incident of alleged crime in respect of which the charge sheet has been filed already. It is not reinvestigation.

Tags : KARNATAKA HIGH COURT   FURTHER INVESTIGATION U/S 173(8) CRPC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved