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Del. HC: Directions for Investigation Cannot be Given by the Magistrate Mechanically - (01 Dec 2023)

CRIMINAL

Delhi High Court while observing that direction for investigation under Section 156(3) of CrPC cannot be issued by a Magistrate mechanically, has held that such directions can be given only on application of mind by the Magistrate.

Tags : DELHI HIGH COURT   DIRECTIONS   INVESTIGATION   MECHANICALLY  

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