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Ker HC: Investigation Into Non-Cognizable Offence w/o Magistrate’s Order Renders Entire Probe Faulty - (08 Dec 2022)

CRIMINAL

Kerala High Court has held that Section 155(2) of CrPC prohibits commencement of an investigation by police without orders from Magistrate in cases where only non-cognizable offences are alleged, and violation of same renders the investigations illegal from the inception.

Tags : KERALA HIGH COURT   NON-COGNIZABLE OFFENCE   INVESTIGATION  

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