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P&H HC: In Criminal Cases, Courts are Required to Not Accept Piecemeal Settlements - (14 Nov 2024)

CRIMINAL

P&H HC has stated that to ensure that the victim/complainant, does not become the driver of the criminal justice system, through makings of piecemeal settlements, the Courts are required to be not accepting any piecemeal settlements, rather are required to be rejecting piecemeal settlements.

Tags : P&H HIGH COURT   PIECEMEAL SETTLEMENTS   CRIMINAL CASES  

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