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Kerala HC: Further Probe under Section 173(8) CrPC Allowed Only by Original Investigating Agency - (02 Dec 2025)

CRIMINAL

Kerala High Court reaffirmed that any further investigation under Section 173(8) of the CrPC must be carried out only by the agency that conducted the original probe, and cannot be handed over to a different investigating authority.

Tags : INVESTIGATING AGENCY   PROBE   INVESTIGATION  

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