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Tel. HC: If Clean Chit Given in Chargesheet, Magistrate Can’t Take Cognizance Based on SP’s Note - (02 Jan 2024)

CRIMINAL

Telangana High Court has held that note of the Superintendent of Police (SP) on the charge sheet will not suffice for the magistrate to take cognizance of the offence against whom the Police did not find any evidence during the investigation.

Tags : TELANGANA HIGH COURT   COGNIZANCE   CHARGE SHEET  

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