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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  

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