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All. HC: Any Individual Who Has the Knowledge of the Commission of Offence Can File an FIR - (12 Jan 2024)

CRIMINAL

Allahabad High Court while observing that authority to lodge FIR ensures that criminal justice system remains accessible to those with information about criminal acts, has held that such inclusivity empowers informants to initiate the process and gives a collaborative approach to crime reporting.

Tags : ALLAHABAD HIGH COURT   KNOWLEDGE   AUTHORISED   F.I.R  

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