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Rajasthan HC: High Court Not Bound to Invite Bar's Views While Deciding Criminal Reference - (01 Jul 2022)

CRIMINAL

Rajasthan High Court has held that Section 395 of CrPC, which makes provision for criminal reference, does not obligate the court to invite the views of the members of the Bar before answering such reference.

Tags : RAJASTHAN HIGH COURT   CRIMINAL REFERENCE   BAR MEMBERS  

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