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SC: Mere Framing of Charges No Bar to Order Further Investigation - (27 Feb 2023)

CRIMINAL

Supreme Court while observing that victim has a fundamental right of fair investigation and fair trial has held that mere filing of the chargesheet and framing of the charges cannot be an impediment in ordering further investigation/re-investigation/de novo investigation, if the facts so warrant.

Tags : SUPREME COURT   FRAMING OF CHARGES   INVESTIGATION  

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