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Del. HC Refuses to Direct Trial Courts in National Capital to Issue Notice At Pre-Trial Stage - (08 Feb 2024)

CRIMINAL

Delhi HC while refusing to direct trial courts in the national capital to compulsorily issue notice to the complainant or victim in a criminal case at pre-trial stage, has observed that such direction is likely to result in delays in trial and is likely to defeat the objective of expeditious trials.

Tags : DELHI HIGH COURT   PRE-TRIAL STAGE   TRIAL COURTS  

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