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Del. HC: Court Monitored Probe Shouldn’t be Employed in Routine Manner - (06 Oct 2023)

CIVIL

Delhi High Court while observing that court-monitored investigation is a significant measure and must be employed where State appears either ignorant or non-cognizant of issues, has held that resorting to such an investigation without substantial reasoning could inadvertently diminish its efficacy.

Tags : DELHI HIGH COURT   COURT MONITORED PROBE   ROUTINE MANNER  

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