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MP HC: Party Seeking Expert's Attendance Needs to Plead with Accuracy & Precision - (25 Oct 2021)

CRIMINAL

Madhya Pradesh High Court has ruled that a party seeking a scientific expert's attendance under Section 311 of Code of Criminal Procedure, 1973 needs to plead with accuracy and precision as to why the expert witness must be summoned before the Court.

Tags : MADHYA PRADESH HIGH COURT   PARTY SEEKING EXPERT'S ATTENDANCE  

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