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Delhi HC Quashes Order Rejecting Plea Seeking Statement of VK Jain in Chief Secretary Assault Case - (21 Oct 2020)

CRIMINAL

Delhi High Court has set aside the Order of the Trial Court wherein the Court did not allow Delhi Chief Minister Arvind Kejriwal and Minister Manish Sisodia to access crucial documents without following the procedure as prescribed by the Code of Criminal Procedure, 1973 in the Chief Secretary Assault Case.

Tags : DELHI HIGH COURT   CHIEF SECRETARY ASSAULT CASE  

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