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Delhi HC Directs Trial Courts to Not Insist Bail Applicant for Filing Signed/Attested Documents - (15 May 2020)

CRIMINAL

Delhi High Court has directed that in bail matters, there will be no insistence on filing of the signed/attested vakalatanama, affidavits or applications where the applicant is in jail and/or of the family members of such an applicant, reside outside Delhi.

Tags : DELHI HIGH COURT   FILING SIGNED/ATTESTED DOCUMENTS  

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