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Del. HC Discharges 12 Lawyers in Criminal Contempt Case in Connection With 2006 Tis Hazari Violence - (31 Jul 2023)

CRIMINAL

Delhi High Court while observing that there was no substantial evidence to establish obstruction of justice, manhandling, or destruction of property by lawyers, has discharged 12 lawyers in a suo motu criminal contempt case in connection with the violence at the Tis Hazari Court in 2006.

Tags : DELHI HIGH COURT   TIS HAZARI VIOLENCE   LAWYERS   CONTEMPT  

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