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SC Sets Aside P&H HC’s Directions on Appearance of Prosecution Witnesses - (14 Aug 2023)

CRIMINAL

Supreme Court has set aside directions issued by the Punjab & Haryana High Court in 2022 regarding the issuance of summons to prosecution witnesses in a criminal trial and observed that such a rigid rule cannot be made through a judicial fiat.

Tags : SUPREME COURT   DIRECTIONS   PROSECUTION WITNESSES   APPEARANCE  

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