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Kerala HC: Mistake by Court Staff Not Sufficient Ground to Non-Suit Party - (04 Oct 2022)

CRIMINAL

Kerala High Court has held that non-compliance of the Kerala Criminal Rules of Practice by the court staff would not be sufficient ground to non-suit the complainant or any party and the Court will be under the obligation to undo the wrong.

Tags : KERALA HIGH COURT   KERALA CRIMINAL RULES   NON-COMPLIANCE  

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