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SC: Challenge to State Consent for CBI Probe Must be Raised Soon After FIR - (14 Oct 2025)

CRIMINAL

SC held that objections to CBI's lack of state consent u/s 6 of Delhi Special Police Establishment Act must be raised immediately after FIR registration. Once investigation ends and chargesheet is filed such objections can’t be raised late unless quashing petition was pending before cognizance.

Tags : STATE CONSENT   CBI   COGNIZANCE  

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