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Allahabad HC: Police Must Prosecute Informants of False Firs, and IOs May Face Contempt if They Fail - (15 Jan 2026)

CRIMINAL

Allahabad High Court directed police to mandatorily prosecute individuals who lodge false or malicious FIRs, holding that if an investigation confirms the FIR is false, the IO is legally obliged to file a complaint against the informant under Section 215(1)(a) BNSS.

Tags : POLICE   INFORMANTS   CONTEMPT  

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