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SC Refuses To Entertain Plea to Suspend Ministers if They Spend More Than 2 Days in Custody - (27 Sep 2022)

CIVIL

Supreme Court while refusing to entertain petition seeking direction that a Minister should be temporarily debarred from holding office if they spend more than two days in judicial custody, has remarked that such a matter is not for court to adjudge and it is legislature which had to consider it.

Tags : SUPREME COURT   MINISTER   JUDICIAL CUSTODY  

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