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Madras High Court Quashes Appointment of Government Pleader Accused of Giving Death Threats - (17 Mar 2022)

CIVIL

Madras High Court has set aside the appointment of the latter as a Government Pleader for a District Munsif Court in Periyakulam, concluding that there has been visible collusion between the investigating officer and an advocate who was accused in a criminal case.

Tags : MADRAS HIGH COURT   APPOINTMENT OF GOVERNMENT PLEADER  

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