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Delhi HC Issues Circular Regarding Pass-Overs or Adjournments in Bail, Parole Matters - (26 Jul 2024)

CRIMINAL

Delhi HC has issued a circular stating that in all matters viz. Interim Bail, Bail, Suspension of sentence, Parole, Furlough and cancellation thereof, counsels are requested to avoid unnecessary pass-overs or adjournments and must file status reports and replies within the stipulated time frame.

Tags : DELHI HIGH COURT   ADJOURNMENTS   CIRCULAR  

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