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Supreme Court Quashes Madras High Court's Direction to Form Committee for Reforms - (16 Jan 2020)

CRIMINAL

Supreme Court has set aside a Madras High Court Order that directed the State to constitute a committee to recommend reforms in the Criminal Justice System. The Court has observed that the Jurisdiction of the Court under Section 439 of the Code of Criminal Procedure, 1973 is limited to grant or not to grant bail pending trial and it has no inherent jurisdiction to pass any order under the guise of improving the criminal justice system in the State.

Tags : SUPREME COURT   MADRAS HIGH COURT   CRIMINAL JUSTICE SYSTEM  

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