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SC: Provisions of BNSS Allow Supply of Chargesheet & Case Documents to Victims Free of Cost - (18 Feb 2025)

CRIMINAL

SC while disposing of a petition seeking direction to authorities for free supply of chargesheet to victims and issuance of notice to them, has observed that the first issue stands covered under provisions of BNSS and on the second issue the Court cannot direct the legislature to enact specific law.

Tags : SUPREME COURT   CHARGESHEET   CASE DOCUMENTS  

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