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Supreme Court: Magistrate Cannot Order Filing of Chargesheet After Police Submit Closure Report - (16 Jul 2026)

CRIMINAL

Supreme Court reaffirmed that a Magistrate cannot direct the police to file a charge sheet after receiving a closure report. It held that only the Investigating Officer can decide whether a case is fit for trial, while the Magistrate may accept, reject, or seek further investigation.

Tags : CHARGESHEET; CLOSURE REPORT; PROSECUTION  

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