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Supreme Court: Document isn’t Forged Just Because it’s Not Found in Public Office Records - (26 Feb 2026)

CRIMINAL

SC observed that“…merely because a document is not traceable in the records after several years of its issuance, it cannot be said that the document is forged.”, “a document would be considered forged document only when the allegations are to the effect that it is a false document u/s 464 IPC.”

Tags : DOCUMENT   FORGED   PUBLIC OFFICE RECORDS  

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