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Patna HC Orders Action Against Prosecutor Whose Absence Resulted in Non-Disposal of 90 Bail Matters - (19 Dec 2022)

CRIMINAL

Patna High Court has directed Advocate General for State to take action against a Public Prosecutor who remained absent before the Court due to which over 90 bail matters could not be disposed of by the Court.

Tags : PATNA HIGH COURT   ADVOCATE GENERAL   PUBLIC PROSECUTOR   BAIL MATTERS  

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