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Del. HC: Magistrates Cannot Question Validity of FIR under their Power to Supervise Investigation - (02 Dec 2024)

CRIMINAL

Delhi High Court has held that under the power to supervise investigation, Magistrates and Special Courts cannot question the validity of the FIR and must remain silent till filing of the final report under Section 173(2) of CrPC.

Tags : DELHI HIGH COURT   VALIDITY OF FIR   SUPERVISE INVESTIGATION  

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