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Kerala High Court: Must Give Accused Opportunity of Being Heard before Magistrate take Cognizance - (30 Jul 2025)

CRIMINAL

Kerala High Court has observed that a key addition in Section 223(1) of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 is the requirement that the accused must be given an opportunity to be heard before the Magistrate takes cognizance of the offence.

Tags : KERALA HIGH COURT   SECTION 223(1)   MAGISTRATE  

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