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Calcutta HC: Section 94 BNSS is a 'Supplementary Tool' to secure Documents during Probe - (04 Sep 2025)

CRIMINAL

Calcutta HC has held that S. 94 of the BNSS empowers courts to seek the production of documents or evidence not yet on record, crucial for ongoing investigations, inquiries, or trials. J. Tirthankar Ghosh emphasized that it is a supplementary tool to prevent the failure of justice.

Tags : BNSS   EVIDENCE   SUPPLEMENTARY TOOL   INVESTIGATIONS  

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