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SC: Can Amend Complaint Post Cognizance Step, Provided No Prejudice is Caused to Accused - (28 Jul 2025)

CRIMINAL

Supreme Court has observed that a complaint can be amended at the post-cognizance stage if no prejudice is caused to the accused and the complainant's cross-examination is awaited.

Tags : SUPREME COURT   PREJUDICE   POST-COGNIZANCE STAGE  

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