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Del HC: Awarding Effective Opportunity to Accused Can’t Mean Lack of Opportunities to Prosecution - (05 Jul 2023)

CRIMINAL

Delhi High Court while observing that it is the duty of trial court to ensure that prosecutor is not arbitrarily denied opportunity to avail legitimate right, has held that awarding effective opportunity to accused can’t mean providing ineffective hearing or lack of opportunities to prosecution.

Tags : DELHI HIGH COURT   PROSECUTION   OPPORTUNITIES  

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