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Trial Court Has Duty to Ensure Availability of Effective Defence Counsel for Accused: Allahabad HC - (24 May 2018)

Allahabad High Court has observed that the trial court has a duty to ensure the availability of a diligent and effective defence counsel for the accused, even when there is a counsel representing him on record, but in fact is only a sham.

Tags : ALLAHABAD HIGH COURT   DEFENCE COUNSEL  

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