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MP HC: Power of Suspension of Conviction Can Only be Exercised in Very Exceptional Circumstances - (18 Oct 2023)

CRIMINAL

Madhya Pradesh High Court has observed that the power of suspension of conviction can only be exercised in the very ‘exceptional circumstances’ and the accused must establish that not staying his conviction would cause irreparable consequences and injustice.

Tags : MADHYA PRADESH HIGH COURT   SUSPENSION   CONVICTION  

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