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SC: Can Relax Requirement of Preliminary Inquiry if FIR Based on Detailed Source Report - (10 Apr 2025)

CRIMINAL

SC has observed that in matters of corruption a preliminary enquiry although desirable, is not mandatory. In case where a superior officer, based on source report disclosing commission of cognizable offence, passes an order for registration of FIR, requirement of preliminary enquiry can be relaxed.

Tags : SUPREME COURT   PRELIMINARY INQUIRY   SOURCE REPORT  

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