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Delhi HC: Framing of Charges is Interlocutory and Not Appealable under Section 21 of NIA Act - (23 Dec 2025)

CRIMINAL

Delhi High Court held that an order framing charges is interlocutory and cannot be challenged under Section 21 of the National Investigation Agency Act, clarifying that the term “order” in the provision refers only to a final order, not to intermediate or interlocutory orders.

Tags : FRAMING   CHARGES   NATIONAL INVESTIGATION AGENCY ACT  

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