Jharkhand HC: Defence Of Accused Cannot Be Put Forth At The Stage Of Framing Of Charges - (28 Jan 2022)
CRIMINAL
Jharkhand High Court declined to quash criminal proceedings against a public servant, where the trial has already begun noting that at the stage of framing of charge, the defence of the accused cannot be put forth.
Tags : JHARKHAND HIGH COURT FRAMING OF CHARGE TRIAL
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