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Delhi HC: Summons U/S 160 CrPC Cannot be Issued Without Registration of FIR - (13 Jun 2022)

CRIMINAL

Delhi High Court has held that summons under Section 160 of the Code of Criminal Procedure (Cr.PC) can be issued by a Police Officer in order to set investigation into motion without registration of FIR.

Tags : DELHI HIGH COURT   SUMMON   FIR  

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