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SC: Prosecution for Grim Offences Can’t be Withdrawn because Accused has Good Public Image - (17 Jul 2024)

CRIMINAL

Supreme Court has opined that merely because an accused person is elected to the Legislative Assembly, cannot be a testament to their image among the general public. Matters of a gruesome crime do not warrant withdrawal of prosecution merely on the ground of good public image of an accused.

Tags : SUPREME COURT   GRIM OFFENCES   WITHDRAWAL OF PROSECUTION  

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