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Delhi High Court: Court Can Waive of Requirement to Furnish Surety, if Satisfied - (22 Oct 2024)

CRIMINAL

Delhi High Court has stated that if a Court is satisfied that the requirement of furnishing surety can be waived or substituted without compromising the judicial process, a court would be well- advised to do so.

Tags : DELHI HIGH COURT   FURNISHING SURETY   JUDICIAL PROCESS  

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