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Delhi HC: Can’t Take Cognizance on Complaint without Giving Notice to Accused - (28 Jul 2025)

CRIMINAL

Delhi High Court while comparing the provisions of Code of Criminal Procedure, 1973 and Bharatiya Nagarik Suraksha Sanhita, 2023 has held that Court cannot take cognizance on a complaint before giving notice to the accused under the new law.

Tags : DELHI HIGH COURT   COGNIZANCE   NOTICE  

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