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SC: Delay in Reporting Seizure Report to Magistrate Won’t Vitiate Act of Seizure by Police - (14 May 2024)

CRIMINAL

Supreme Court has observed that if there is any delay on the part of the police in submitting the seizure report to the Magistrate, such delay shall not make the act of seizure by police less effective under Section 102(3) of the Code of Criminal Procedure, 1973.

Tags : SUPREME COURT   SECTION 102(3) OF CRPC   SEIZURE REPORT  

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