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SC Expresses Reservation with Precedent Limiting Scope of High Courts in Deciding Discharge Appln - (30 Nov 2023)

CRIMINAL

Supreme Court has expressed reservations with the precedent in Minakshi Bala v. Sudhir Kumar (MANU/SC/0702/1994), which limited/restricted the scope of High Courts in deciding the discharge applications in criminal cases.

Tags : SUPREME COURT   DISCHARGE APPLICATION   PRECEDENT  

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