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Madras HC Refuses to Redact Name of Person from Court Records Who was Acquitted of All Charges - (03 Aug 2021)

CRIMINAL

Madras High Court has refused to redact the name of a person from court records, who was acquitted of all criminal charges levelled against him, while stating that there is now law in India that contemplates such a request.

Tags : MADRAS HIGH COURT   REDACT NAME OF PERSON FROM COURT RECORDS  

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