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Calcutta HC: Accused Has No Right on Investigation Mode or Impleadment in Probe Writ - (09 Feb 2026)

CRIMINAL

Calcutta HC held that an accused has no right to be heard regarding the manner or mode of investigation and dismissed applications seeking impleadment in a writ petition, ruling that neither complainants in separate FIRs nor prospective accused can demand party status during the investigation stage.

Tags : ACCUSED   INVESTIGATION   RIGHT  

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