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Allahabad High Court: Strong Suspicion, Not Proof of Guilt, is Sufficient to Frame Charges - (07 Aug 2026)

CRIMINAL

Allahabad High Court refused relief to a former GST officer in a corruption case, holding that at the stage of framing charges, the court only needs a strong suspicion that the accused committed the offence, and not proof of guilt, which is assessed during the trial.

Tags : CHARGES; SUSPICION; GUILT  

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