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Karnataka HC: Mere Change of Counsel Cannot be a Ground to Recall Witness - (24 Oct 2024)

CRIMINAL

Karnataka High Court has stated that mere change of counsel cannot be a ground to recall a witness. The application under Section 311 CrPC must contain details as to why the witness is required to be recalled. Recalling of witnesses should not be permitted at the fag end of the trial.

Tags : KARNATAKA HIGH COURT   SECTION 311 CRPC   RECALL WITNESS  

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