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Suo Motu PIL Initiated by Telangana HC on Sr. Advocate’s Letter Alleging Handcuffing of Accused - (24 Apr 2024)

CIVIL

Tel. HC has initiated a suo motu Public Interest Litigation (PIL) based on a letter received by a senior advocate who alleged handcuffing of three accused stating it to be a clear violation of Supreme Court’s order in Prem Shankar Shukla vs. Delhi Administration (MANU/SC/0084/1980; 1980/INSC/96).

Tags : TELANGANA HIGH COURT   PUBLIC INTEREST LITIGATION   SENIOR ADVOCATE  

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