Secy. Of State And Ors v. Parijat Debi And Ors
Secy. Of State And Ors v. Parijat Debi And Ors
(High Court Of Judicature At Calcutta)
| 05-02-1932
Advocate List
Bench
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Eq Citations
- (1932) ILR 59 CAL 1215
- 36 CALWN 469
- LQ/CalHC/1932/42
Head Note
CRIMINAL PROCEDURE - 1973 Act, Ss. 173(8) & 190-A - Investigation - Recording of FIR - Delayed - Effect of - Investigation under S. 173(8) of CrPC, if can be initiated after lapse of 15 days from the date of occurrence of offence - Held, investigation under S. 173(8) of CrPC can be initiated even after lapse of 15 days from the date of occurrence of offence, provided the delay is not unreasonable and the same is not for the purpose of defeating the ends of justice
