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Karnataka HC: SI Authorized to Investigate and File Charge-Sheet - (30 May 2022)

CRIMINAL

Karnataka High Court has held that a Police Sub-Inspector is empowered to investigate and file charge sheet, and therefore criminal proceedings cannot be quashed on the sole ground that the charge sheet is filed by the Sub-Inspector. Karnataka High Court, Investigation, Sub-Inspector

Tags : KARNATAKA HIGH COURT   SUB-INSPECTOR   CHARGE-SHEET  

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