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Delhi HC: Magistrate Cannot Order SHO of Police Station Outside his Jurisdiction to Probe Crime - (17 Apr 2017)

Delhi High Court has held that a magistrate under Section 156 (3) CrPC cannot direct Station House Officer (SHO) of a police station beyond its territorial jurisdiction to investigate the crime.

Tags : DELHI HIGH COURT   SECTION 156 (3) CRPC  

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