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Madhya Pradesh High Court: Victims Must be Given a Hearing Even Before Closure Report Rejection - (19 Jun 2026)

CRIMINAL

Madhya Pradesh High Court held that a victim or complainant must be given an effective hearing before a court decides on a closure report, even if it is to be rejected. It set aside an order rejecting an SIT closure report and remanded the matter for reconsideration after hearing the victim.

Tags : VICTIMS; CLOSURE REPORT; HEARING  

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