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Allahabad HC: Trial Courts Cannot Examine Witnesses to Generate Fresh Evidence Before Cognizance - (06 Aug 2026)

CRIMINAL

Allahabad High Court has held that trial courts cannot examine witnesses to generate fresh evidence before taking cognizance under Section 190 CrPC. It said courts must decide on the material already on record, as collecting additional evidence is the investigating agency's role.

Tags : FRESH EVIDENCE; COGNIZANCE; INVESTIGATING AGENCY  

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