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MP HC: Change of Counsel Not Ground to Recall Witnesses u/s 311 CrPC - (03 Mar 2022)

CRIMINAL

Madhya Pradesh High Court has dismissed a criminal revision, whereby the Applicant was praying for re-examination of witnesses in a trial, holding that change of counsel cannot be a ground for recall of the witnesses.

Tags : MADHYA PRADESH HIGH COURT   CHANGE OF COUNSEL   RECALL WITNESSES  

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