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MP HC: Transferring Accused Merely Because ICC Proceedings are Pending is Unjustified - (05 Sep 2024)

CRIMINAL

Madhya Pradesh High Court while quashing transfer order against accused under POSH Act, has observed that transferring an accused merely on account of pendency of the Internal Committee proceedings is not justified in absence of any recommendation of the committee.

Tags : MP HIGH COURT   ICC PROCEEDINGS   POSH ACT  

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