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Gauhati HC: Concept of Post Investigation FIR is Alien to Principles of Criminal Jurisprudence - (19 Jun 2023)

CRIMINAL

Gauhati High Court while rapping Assam police for creating a post-investigation FIR in a murder case, has observed that such a procedure is totally alien to the principles of criminal jurisprudence.

Tags : GAUHATI HIGH COURT   POST INVESTIGATION   FIR   CRIMINAL JURISPRUDENCE  

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