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SC Recalls Order Holding BJP Guilty of Contempt for Not Disclosing Criminal Antecedent of Candidates - (28 Feb 2023)

CONTEMPT OF COURT

Supreme Court while recalling its 2021 order which held BJP guilty of contempt for flouting directions regarding public disclosure of criminal antecedents of electoral candidates during Bihar assembly polls in 2020, noted that there was no willful or deliberate disobedience of the court order.

Tags : SUPREME COURT   CRIMINAL ANTECEDENT   CONTEMPT  

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