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Guj. HC: Court Must be Satisfied of Prima Facie Case Against Accused While Framing Charges - (09 Aug 2022)

CRIMINAL

Gujarat High Court has held that only a prima facie involvement of the accused in an alleged crime is required for framing of charges and the Court need not make an evaluation of evidence or record reasons for the same.

Tags : GUJARAT HIGH COURT   CHARGES   PRIMA FACIE   EVIDENCE  

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