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Ker. HC: Criminal Misc. Cases to be Numbered Only After Producing Witness Statements & Docs. - (07 Jun 2024)

CRIMINAL

Kerala High Court has directed its registry to number criminal miscellaneous cases only after producing the final report along with witness’s statements and documents and was further directed to strictly comply with the direction.

Tags : KERALA HIGH COURT   CRIMINAL MISCELLANEOUS CASES   WITNESS STATEMENTS  

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