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SC Bars Withdrawal of Criminal Prosecution Against MPs/MLAs Without Permission of HC - (10 Aug 2021)

CRIMINAL

Supreme Court has directed that no prosecution against MPs and MLAs will be withdrawn without the permission of the High Court of the concerned state. The Court has further directed that judges hearing the criminal cases against MPs/MLAs in Special Courts should continue in their current posts until further orders of the Supreme Court.

Tags : SUPREME COURT   CRIMINAL PROSECUTION AGAINST MPS/MLAS WITHOUT PERMISSION OF HC  

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