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Delhi High Court: Chargesheet Not to Be Invalidated For Absence of Documents Relied in it - (12 Feb 2024)

CRIMINAL

Delhi High Court while observing that although a chargesheet should be accompanied with all the documents relied on by the party, has held that if on some reasonable grounds, a party has not filed documents along with the chargesheet, it shall not invalidate the chargesheet.

Tags : DELHI HIGH COURT   CHARGESHEET   ABSENCE OF DOCUMENTS  

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