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Calcutta HC: Magistrate Must Assess Grounds, Cannot Order Police Inquiry under Section 175(3) BNSS - (18 Mar 2026)

CRIMINAL

Calcutta High Court held that under Section 175(3) of the BNSS, 2023, a magistrate must personally conduct an inquiry before ordering investigation, as the law requires judicial assessment; directing police to do so, especially after FIR refusal, violates legislative intent.

Tags : MAGISTRATE   GROUNDS   POLICE INQUIRY  

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