Kar. HC: If Source Report Makes Out Prima Facie Case, Preliminary Enquiry Isn’t Mandatory - (31 May 2024)

CRIMINAL

Karnataka High Court has observed that if a source report makes a prima facie case against the accused then preliminary enquiry is not mandatory before filing a First Information Report on charges of acquisition of assets disproportionate to the accused’s known source of income.

Tags : KARNATAKA HIGH COURT   PRELIMINARY ENQUIRY   PRIMA FACIE CASE   SOURCE REPORT  

Share :