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Del. HC: Arms License Can’t be Claimed as a Right by Advocates Appearing on Criminal Side - (25 May 2023)

CIVIL

Delhi High Court has observed that application by an advocate merely based on the ground of appearance on the criminal side for an accused/prosecution would not be sufficient to grant an arms license, as it could result in issuance of such licenses indiscriminately.

Tags : DELHI HIGH COURT   ARMS LICENSE   ADVOCATES  

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