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Raj HC: Judicial Officer Must Show Disagreement With Negative Final Report Before Taking Cognizance - (17 Apr 2023)

CRIMINAL

Rajasthan High Court has held that where a detailed negative final report is submitted it becomes imperative upon the Judicial Officer to show his disagreement with the conclusion of the Investigating Officer before taking cognizance of the offence and issuance of the process.

Tags : RAJASTHAN HIGH COURT   JUDICIAL OFFICER   NEGATIVE FINAL REPORT   COGNIZANCE  

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