Delhi HC: Mere Change Of Counsel Cannot Be A Ground To Recall Witnesses - (20 Sep 2021)
CRIMINAL
Delhi High Court has held that a mere change of counsel would not suffice to recall witnesses to put certain suggestions in the manner the new counsel desires, rejecting an application under Section 311 of the Code of Criminal Procedure, 1973. The Court has noted that since considerable delay has taken place, the victim's plight also cannot be ignored while making a decision.
Tags : DELHI HIGH COURT MERE CHANGE OF COUNSEL
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