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Allahabad High Court: Accused Cannot be Kept Indefinitely in Jail - (30 Sep 2024)

CRIMINAL

Allahabad High Court while expressing concern over Prosecution’s non-production of witnesses, has viewed that a person cannot be detained for indefinite period if the prosecution is not taking interest and making sincere effort to produce the prosecution witnesses before the Trial Court.

Tags : ALLAHABAD HIGH COURT   TRIAL COURT   INDEFINITE PERIOD  

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