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All. HC: Not Mandatory to Summon Lower Court Record Before Deciding State's Plea for Grant of Leave - (30 Sep 2022)

CRIMINAL

Allahabad High Court has held that it is not mandatory for the High Court to summon the lower court record in every case before deciding the State Government’s application for grant of leave to appeal against an acquittal order as provided under Section 378(3) of CrPC.

Tags : ALLAHABAD HIGH COURT   SUMMON   GRANT FOR LEAVE  

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