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Cal. HC: Magistrate Can’t Issue Automatic Order to Stop Investigation Upon Expiry of 6 Months - (27 Mar 2023)

CRIMINAL

Calcutta High Court has held that Magistrate can stop investigation if Investigating Officer fails to satisfy Magistrate that in interests of justice continuation of investigation beyond 6 months is necessary; there can’t be any automatic order on expiry of 6 months to Stop Investigation.

Tags : CALCUTTA HIGH COURT   MAGISTRATE   AUTOMATIC ORDER   INVESTIGATION  

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