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Delhi HC: Extraordinary Power U/S 482 CrPC Can't Be Exercised At Disposal of Affluent Accused - (16 May 2022)

CRIMINAL

Delhi High Court has observed that extraordinary powers of High Court under Section 482 of Code of Criminal Procedure are not meant to be exercise at the disposal of the affluent accused who do not leave any stone unturned to arm-twist the law of the land and to achieve their scrupulous ends.

Tags : DELHI HIGH COURT   EXTRAORDINARY POWERS   AFFLUENT ACCUSED   ADMINISTRATIVE MACHINERY  

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