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Del. HC: LOC Can Be Issued To Ensure Surrender of Person Evading Summons Or Arrest - (20 Oct 2022)

CIVIL

Delhi High Court has reiterated that a look out circular (LOC) is to be issued in such cases where the accused is deliberately evading arrest or summons or where he fails to appear in a court despite issuance of non-bailable warrants.

Tags : DELHI HIGH COURT   LOOK OUT CIRCULAR   SUMMONS   ARREST   BAILABLE  

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