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Delhi HC: Witness Not to be Re-Summoned in Sexual Offence Case if Cross Exam. Conducted Extensively - (22 Sep 2022)

CRIMINAL

Delhi High Court while observing that right to fair trial is a constitutional goal and a fundamental right of every individual, has held that where cross examination has been conducted extensively; it would be against the mandate of law to re-summon the witness especially in case of sexual offence.

Tags : DELHI HIGH COURT   SEXUAL OFFENCE   SUMMON   WITNESS  

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