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JH HC: Delay in Filing FIR in Rape Cases Not Fatal, if Proper Explanation Given - (09 Oct 2023)

CRIMINAL

Jharkhand High Court has held that in case of a rape wherein dignity and prestige of family is at stake, the time is also taken in deciding whether to lodge the F.I.R. or not, and delay in lodging F.I.R. in such case can’t fatal to prosecution if there is cogent and trustworthy evidence.

Tags : JHARKHAND HIGH COURT   RAPE CASES   DELAY   FIR  

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