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Orissa HC: Informant Can be Made Accused if Involved, No Separate FIR Needed - (14 Oct 2025)

CRIMINAL

Orissa High Court clarified that if an investigation reveals the informant’s complicity or incriminating evidence against them, the informant can be made an accused in the same First Information Report (FIR), eliminating the need to register a separate FIR for their involvement in the crime.

Tags : INFORMANT   ACCUSED   FIRST INFORMATION REPORT  

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