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Delhi HC: Taking Cognizance of FIR Against a Gang Member is Enough to Apply MCOCA - (22 Sep 2025)

CRIMINAL

Delhi High Court clarified that the Maharashtra Control of Organised Crime Act, 1999 can be invoked if a Magistrate takes cognizance of two or more FIRs against a person identified as a gang member, and it is not necessary for those FIRs to have led to a conviction.

Tags : COGNISANCE   FIR   MAHARASHTRA CONTROL OF ORGANISED CRIME ACT   CONVICTION  

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