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P&H HC: Application Under Section 311 CrPC Can be Filed by Anyone - (30 Mar 2023)

CRIMINAL

Punjab and Haryana High Court has observed that Section 311 CrPC can be invoked by anyone and not just prosecution or complainant, who is able to show that the evidence of witness sought to be examined will be necessary for just decision of the case.

Tags : PUNJAB AND HARYANA HIGH COURT   CRPC   EVIDENCE   JUST DECISION  

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