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Calcutta HC: Magistrate Cannot Mechanically Impose Condition to Order Dispensing Personal Appearance - (20 Jul 2021)

CRIMINAL

Calcutta High Court has held that magistrate cannot mechanically impose conditions to an order dispensing the personal appearance of accused under Section 205 Code of Criminal Procedure, 1973.

Tags : CALCUTTA HIGH COURT   ORDER DISPENSING PERSONAL APPEARANCE  

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