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SC: Police Can Register FIR for Threatening Witness under S.195A IPC Without Court Complaint - (28 Oct 2025)

CRIMINAL

Supreme Court ruled that threatening a witness under Section 195A IPC is a cognizable offense, allowing the police to register an FIR and investigate directly without requiring a formal court complaint, thereby enabling prompt action to protect witnesses and uphold the justice process.

Tags : WITNESS   COMPLAINT   COGNIZABLE OFFENSE  

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