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Karnataka HC: Every One Has Right to Fair Trial; Kangaroo Courts Not Permitted - (18 Mar 2020)

CIVIL

Karnataka High Court has observed on the Hubli Bar Association’s withdrawal of the resolution by which it had decided that none of its members would appear for the three Kashmiri students booked for sedition over alleged pro-Pakistan slogans that the resolution of the bar association sets a bad precedent and that everyone has the right to a fair trial and kangaroo trials are not permitted in the country.

Tags : KARNATAKA HIGH COURT   FAIR TRIAL  

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