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Delhi HC: Police Can't Transfer FIR Citing Jurisdiction After Magistrate's Order U/S 156(3) CrPC - (09 Dec 2022)

CRIMINAL

Delhi High Court has held that once he order has been passed by the magistrate under Section 156(3) of CrPC directing investigation, it is not open to the police to raise objection regarding territorial jurisdiction.

Tags : DELHI HIGH COURT   TERRITORIAL JURISDICTION   INVESTIGATION   POLICE  

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