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SC: Scope of Preliminary Inquiry Limits to Situation Where Info. Doesn’t Disclose Cognizable Offence - (19 Mar 2025)

CRIMINAL

SC has observed that scope of a preliminary inquiry is limited to situations where information received doesn’t disclose a cognizable offence but requires verification. However, in cases where information discloses a cognizable offence, police can’t conduct a prelim. inquiry before registering FIR.

Tags : SUPREME COURT   PRELIMINARY INQUIRY   COGNIZABLE OFFENCE  

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