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SC: Offences Under Section 172 to 188 IPC Cannot be Split to Bypass Section 195 CrPC - (21 Aug 2025)

CRIMINAL

Supreme Court has ruled that Section 195 of CrPC bars cognizance of offences under Section 172 to 188 of IPC without a public servant’s written complaint. Offences closely linked to these provisions cannot be split to evade the bar, though police may still investigate.

Tags : SUPREME COURT   COGNIZANCE   PUBLIC SERVANT   INVESTIGATION   FIR   OBSTRUCTION  

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