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P&H HC: Safety Council Report and CCTV Cannot Be Rejected at Charge Stage for Lack of Proof - (05 Oct 2026)

CRIMINAL

Punjab and Haryana High Court set aside culpable homicide and attempt charges arising from the 2024 Dharuhera factory fire, holding that the material on record did not prima facie establish the intention or knowledge required to sustain the graver offences.

Tags : CCTV; SAFETY COUNCIL REPORT; CHARGE STAGE  

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