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SC: Cases of Clean Acquittal of Accused May Give Rise to a Claim for Compensation - (27 Sep 2024)

CRIMINAL

Supreme Court has observed that in cases of clean acquittal, crucial years in the life of the accused are lost. In a given case, it may amount to violation of rights of the accused under Article 21 of the Constitution of India which may give rise to a claim for compensation.

Tags : SUPREME COURT   COMPENSATION   ARTICLE 21  

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