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SC: Need to Meticulously Examine Evidence Where FIR Filed against Unknown Persons - (06 Feb 2025)

CRIMINAL

SC has observed that in cases where FIR is lodged against unknown persons and accused are not known to witnesses, courts have to meticulously examine the evidence as the material collected during investigation plays an important role to determine whether there is a credible case against the accused.

Tags : SUPREME COURT   UNKNOWN PERSONS   METICULOUSLY EXAMINE  

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