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Allahabad HC: A Counsel Cannot Interact Directly With Agencies Like Investigating Officer, Etc - (15 Nov 2024)

CRIMINAL

Allahabad High Court has remarked that a counsel cannot identify himself with his client. He cannot interact directly with agencies like Investigating Officer, etc. unless and until ordered so by a court particularly with regards to sub judice proceedings.

Tags : ALLAHABAD HIGH COURT   INVESTIGATING OFFICER   SUB JUDICE PROCEEDINGS  

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