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Karnataka High Court: ‘Opportunity of Being Heard’ Not an Empty Formality - (30 Sep 2024)

CRIMINAL

Karnataka High Court has stated that, in terms of Section 223 of BNSS the magistrate has to issue a notice to the accused who is given an opportunity of being heard which is not an empty formality and after hearing the accused, take cognizance and regulate the procedure thereafter.

Tags : KARNATAKA HIGH COURT   S. 223 OF BNSS   ACCUSED  

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