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Delhi HC: Supplementary Chargesheet Must Disclose Novel Evidence - (14 Jun 2022)

CRIMINAL

Delhi High Court has held that where no new evidence has been discovered by the further investigation, any cognizance taken by the Magistrate may be said to be in contravention to Section 173 of the Code of Criminal Procedure.

Tags : DELHI HIGH COURT   CHARGE SHEET   COGNIZANCE  

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