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Delhi HC: Chargesheet Filed Without Obtaining Sanction to Prosecute Under Arms Act Not Incomplete - (27 Jun 2025)

CRIMINAL

Delhi HC has observed that chargesheet filed by the investigating agency for offences under the Arms Act 1959, without obtaining sanction under Section 39, does not render the chargesheet incomplete and accused cannot for the purposes of seeking under Section 193(3) of the BNSS.

Tags : DELHI HIGH COURT   SECTION 39   SECTION 193(3)  

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