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SC: Affidavit Under Section 156(3) of CrPC Can Be Filed Later - (01 Aug 2025)

CRIMINAL

Supreme Court has reiterated that the absence of an affidavit at the time of filing an application under Section 156(3) CrPC is a curable defect, provided the affidavit is filed before the Magistrate passes an order.

Tags : SECTION 156(3) CRPC   AFFIDAVIT   CURABLE DEFECT   PROCEDURAL LAW  

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