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Kerala HC: Magistrate Must Pass Speaking Order, Consider Report When Taking Cognizance of Complaint - (12 Jan 2026)

CRIMINAL

Kerala High Court has ruled that when a magistrate takes cognizance of a case based on a protest complaint, they must consider the police’s refer report and issue a speaking order, ensuring the decision is reasoned and reflects all relevant material before proceeding.

Tags : MAGISTRATE   SPEAKING ORDER   COGNIZANCE  

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