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MP High Court: Criminal Record Alone Doesn't Attract Organised Crime Charge under BNS - (05 Aug 2026)

CRIMINAL

Madhya Pradesh High Court held that an accused's criminal record alone cannot justify invoking Section 111 of the BNS. It said the prosecution must first establish the essential elements of organised crime and cautioned against routine use of the provision without meeting these requirements.

Tags : CRIMINAL RECORD; ORGANISED CRIME; CHARGE  

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