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SC Explains Difference between FIR Registration Provisions under CrPC and BNSS - (02 Apr 2025)

CRIMINAL

SC while explaining the difference between FIR registration provisions under CrPC & BNSS has observed that while Section 173(1) of BNSS is similar to Section 154 CrPC regarding recording of information, the additional provision of preliminary inquiry under Section 173(3) is a significant departure.

Tags : SUPREME COURT   FIR REGISTRATION   PRELIMINARY INQUIRY  

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