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SC: Court Ordering Re-Investigation Against Acquitted Accused Violates Principle of Double Jeopardy - (20 Dec 2024)

CRIMINAL

Supreme Court while setting aside Madras High Court’s decision directing de-novo investigation against the accused for offences in which he was acquitted, has stated that such a direction by the Court amounts to violation of principle of double jeopardy under Article 20(2) of Constitution of India.

Tags : SUPREME COURT   MADRAS HIGH COURT   DOUBLE JEOPARDY  

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