Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

Allahabad HC: Police Can Continue Investigation Even After Chargesheet Filed and Cognizance Taken - (25 Apr 2022)

CRIMINAL

Allahabad High Court has observed that police have unfettered powers of investigation and such investigation can continue even after the charge sheet has been filed under Section 173 (2) of the Code of Criminal procedure, 1973 and cognizance has been taken thereon.

Tags : ALLAHABAD HIGH COURT   INVESTIGATION   CHARGESHEET   COGNIZANCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved