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SC: Information Disclosing Cognizable Offence to Be Recorded as FIR & Not in General Diary - (27 Feb 2024)

CRIMINAL

Supreme Court has held that except in cases where preliminary inquiry is needed, commission of cognizable offence should be recorded as a First Information Report (FIR) and not in the General Diary that is maintained by police.

Tags : SUPREME COURT   FIRST INFORMATION REPORT   GENERAL DIARY  

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