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Del. HC: Magistrates Taking Cognizance of Offences Can’t be a Routine Exercise - (21 Sep 2023)

CRIMINAL

Delhi High Court while observing that if there is an order of magistrate taking cognizance of offence then the same would be perfunctory and not reflective of the Magistrate having applied his/her mind, has stated that Magistrate cannot be mechanical in his approach.

Tags : DELHI HIGH COURT   COGNIZANCE   OFFENCE   MAGISTRATE  

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