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Gauhati High Court Issues Guidelines for Acceptance of Final Report Form by Courts - (08 Oct 2024)

CRIMINAL

Gauhati HC has issued guidelines directing Courts that charge sheets or final reports shall be accepted without insisting for original case diaries and that Courts shall ensure that provisions of Section 173 CrPC or 193(6) BNSS and 193(8) BNSS are strictly complied with by the investigating officer.

Tags : GAUHATI HIGH COURT   FINAL REPORT FORM   INVESTIGATING OFFICER  

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