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Supreme Court: Overzealous Investigation and Cases Based on Public Perception Can Harm Prosecution - (12 Mar 2026)

CRIMINAL

Supreme Court observed that overzealous investigation can be as harmful as a lethargic one, warning that cases built on public perception or investigators’ personal bias may collapse, risking implication of innocent persons while allowing the real offender to escape justice.

Tags : OVERZEALOUS INVESTIGATION   PUBLIC PERCEPTION   PROSECUTION  

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