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Supreme Court: Cognizance Taken Without Hearing Accused under BNSS Section 223 is Void Ab Initio - (22 May 2026)

CRIMINAL

Supreme Court held that the proviso to Section 223(1) BNSS, requiring a hearing before taking cognizance in complaint cases, is a mandatory safeguard under Article 21, and any cognizance order passed without hearing the accused is void ab initio and vitiates the proceedings.

Tags : COGNIZANCE; ACCUSED; VOID AB INITIO  

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