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Karnataka HC Directs Trial Courts, Police to Furnish S.164 of CrPC Statement Copies to Accused - (31 Aug 2026)

CRIMINAL

Karnataka High Court acquitted a POCSO accused while issuing suo motu guidelines for investigating officers and trial courts on recording Section 164 CrPC/Section 183 BNSS statements and ensuring that such statements are mandatorily furnished to the accused.

Tags : TRIAL COURT; POLICE; ACCUSED  

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