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SC: Police Officers Submitting Chargesheets Must Abide by Requirements Given u/s 173(2) of CrPC - (13 Mar 2024)

CRIMINAL

Supreme Court has held that police officers while discharging their duties regarding submission of chargesheets must comply with the mandatory requirements as have been laid down under Section 173(2) of Code of Criminal Procedure, 1973.

Tags : SUPREME COURT   SECTION 173(2) OF CRPC   CHARGESHEETS  

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