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Allahabad High Court: Magistrate Must Consider Closure Report Even After Taking Cognizance - (17 Feb 2026)

CRIMINAL

Allahabad High Court observed that a Magistrate is legally obligated to consider and decide upon a Final Report (closure report) filed by the police, even if cognizance of the offence has already been taken earlier on the basis of a charge sheet.

Tags : MAGISTRATE   CLOSURE REPORT   COGNIZANCE  

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