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SC Issues Safeguards for Preventing Misuse of Power to Summon Additional Accused U/S 319 CrPC - (23 Feb 2023)

CRIMINAL

Supreme Court while hearing appeal challenging Punjab and Haryana High Court order that allowed an application seeking to summon an additional accused, has issued procedural safeguards to prevent frequent misuse of power to summon additional accused under Section 319 of CrPC.

Tags : SUPREME COURT   SAFEGUARDS   MISUSE   ADDITIONAL ACCUSED  

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