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Gujarat HC: Giving Probe Papers to Complainant Before Chargesheet is filed Is 'Prima Facie Dangerous' - (11 Aug 2025)

CRIMINAL

Gujarat HC, while directing SP to take action against IO, who gave investigation papers to complainant, has held that sharing investigation papers with a complainant before filing chargesheet violates settled law.

Tags : GUJARAT HIGH COURT   INVESTIGATION PAPERS   IO MISCONDUCT   CRIMINAL PROCEDURE   ANTICIPATORY BAIL  

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