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SC: High Court Can Order Investigation/Reinvestigation U/S 482 CrPC in Appropriate Cases - (13 Oct 2022)

CRIMINAL

Supreme Court has held that the inherent powers under Section 482 Code of Criminal Procedure (CrPC) can be exercised by a High Court to direct further investigation or even reinvestigation in an appropriate case.

Tags : SUPREME COURT   INVESTIGATION   REINVESTIGATION  

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