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Calcutta HC: If Sanction Is Granted on Same Facts, Then Court Has Power to Add/ Alter Charge - (15 Jun 2017)

Calcutta High Court has observed that if any sanction has been granted for prosecution on same facts, Court has power to add or alter the charge in respect of a specific offence, despite no specific sanction being there in respect of offence for which charge is contemplated to be added/ altered.

Tags : CALCUTTA HIGH COURT  

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