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Supreme Court: Magistrate’s Probe Order Can’t be Quashed on Accused’s Defence - (15 Apr 2026)

CRIMINAL

Supreme Court of India held that High Courts cannot quash a Magistrate-ordered probe if a complaint prima facie shows a cognizable offence, and must assess only the complaint’s material without considering the accused’s defence at that stage.

Tags : MAGISTRATE   ACCUSED   DEFENCE  

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