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MP HC Advises Trial Courts Not to Issue Non-Bailable Warrant at First Instance - (18 Aug 2017)

Madhya Pradesh High Court has advised Trial Courts not to exercise its power to issue non-bailable warrant in a routine and mechanical manner and in the larger interest of justice, try to secure presence of accused on next date of hearing by way of a bailable warrant at the first instance.

Tags : MADHYA PRADESH HIGH COURT   NON-BAILABLE WARRANT  

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