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SC: Unexplained Inordinate Delay Can be a Crucial Factor for Quashing Criminal Complaint - (19 Dec 2022)

CRIMINAL

Supreme Court while observing that law is meant to exist as a shield to protect the innocent, rather than it being used as a sword to threaten them, has held that unexplained inordinate delay can be considered as a 'very crucial factor' for quashing a criminal complaint.

Tags : SUPREME COURT   INORDINATE DELAY   CRIMINAL COMPLAINT   QUASHING  

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