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Madras High Court: Practice of Recalling Witnesses Repeatedly Should be Stopped - (20 Jun 2019)

CRIMINAL

Madras High Court has held that the practice of treating petitions under Section 311 of the Code of Criminal Procedure, 1973 in a casual manner and recalling witnesses repeatedly for cross examination should be stopped. The Court noted that where Lower Courts due to the High Court's directions were dealing with recall petitions in stricter manner, a casual approach adopted by the latter in dealing with such petitions would contribute to the pendency of cases.

Tags : MADRAS HIGH COURT   RECALLING WITNESSES  

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