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MP HC: Proclamation Order Must Grant 30 Days to the Person Absconding or Concealing Himself - (30 Oct 2023)

CRIMINAL

Madhya Pradesh High Court has held that as per Section 82 of CrPC, the Court while publishing a written proclamation requiring a person absconding or concealing himself, must grant the person 30 days to appear at a specified place and at a specified time.

Tags :   MADHYA PRADESH HIGH COURT  PROCLAMATION ORDER  ABSCONDING

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