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Delhi HC: Court of CJM cannot “Transfer” Case from One Court upon Application or Suo Moto - (19 Mar 2025)

CRIMINAL

Delhi HC has observed that under Section 410 of CrPC and Section 450 of BNSS the power conferred upon the Chief Judicial Magistrate is only administrative in nature. The Court of Chief Judicial Magistrate cannot “transfer” a case from one Court or another upon an application being moved or suo moto.

Tags : DELHI HIGH COURT   SUO MOTO   TRANSFER  

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