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HP High Court: Trial Court Can’t Dictate Investigation Manner, If Remand Purpose Is Clear - (14 Aug 2025)

CRIMINAL

The Himachal Pradesh High Court while quashing a trial court’s order refusing police custody, has also expunged the remarks made by it by calling the probe “mala fide.” It held that courts can’t direct how police should investigate if the remand's purpose is clearly stated and lawful.

Tags : HIMACHAL PRADESH HIGH COURT   POLICE REMAND   INVESTIGATION   TRIAL COURT   MANAV SHARMA  

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