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Allahabad HC: Further Investigation Permissible Even After Final Report is Accepted - (12 Aug 2026)

CRIMINAL

Allahabad High Court held that acceptance of a final report does not bar further investigation under Section 173(8) CrPC. It also clarified that an accused has no right to be heard during investigation or challenge how police conduct further investigation.

Tags : INVESTIGATION; ACCUSED; FINAL REPORT  

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