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SC: Can’t Allow Further Investigation When Application Filed Without Fresh Material - (03 Oct 2024)

CRIMINAL

SC has stated that an application for further investigation cannot be permitted to do a fishing and roving enquiry when the police had already filed a charge-sheet and the applicant has not whispered about anything new in evidence as is now sought to be averred in the application.

Tags : SUPREME COURT   FURTHER INVESTIGATION   FRESH MATERIAL  

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