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Chhattisgarh HC: Mandatory to Place Report of Further Investigation Carried Out Before Magistrate - (18 Apr 2022)

CRIMINAL

Chhattisgarh High Court has held that in cases where an additional investigation has been carried out then irrespective of its outcome, such further investigation report is required to be placed before the Court of Magistrate.

Tags : CHHATTISGARH HIGH COURT   INVESTIGATION REPORT   MAGISTRATE  

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