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SC: FIRs from Separate Transactions in Different States Can't Be Clubbed Together - (29 Sep 2025)

CRIMINAL

Supreme Court held that FIRs involving different transactions, witnesses, laws, and evidence across various states cannot be clubbed nationwide, clarifying that consolidation is only permitted when multiple FIRs arise from the same incident or transaction.

Tags : FIRS   TRANSACTIONS   EVIDENCE  

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