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Del. HC: SFIO Not Barred from Investigating Offence Under IPC - (26 Dec 2023)

CRIMINAL

Delhi High Court has held that a conjoint reading of Sections 4(1) & 154 of CrPC and Sections 212 & 219 of Companies Act, 2013, it cannot be said that the Serious Fraud Investigation Office (SFIO) is barred from investigating an offence under the IPC.

Tags : DELHI HIGH COURT   SERIOUS FRAUD INVESTIGATION OFFICE   CRPC   COMPANIES ACT  

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