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MP HC: Manner of Investigation or Choice of Agency Cannot be Dictated by Accused - (01 Aug 2024)

CRIMINAL

Madhya Pradesh High Court has held that accused has no right to seek investigation in a particular manner or by a specific investigating agency and Court’s supervision over the investigation is limited to ensure proper progress and to maintain public confidence.

Tags : MP HIGH COURT   INVESTIGATING AGENCY   MANNER OF INVESTIGATION  

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