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SC: Right to Get Legal Aid is a Fundamental Right of Accused, Guaranteed by Article 21 of COI - (04 Dec 2024)

CRIMINAL

SC has stated that right to get legal aid is a fundamental right of accused, guaranteed by Article 21 of COI. When an accused has either not engaged an advocate or doesn’t have sufficient means to engage an advocate, it is trial court's duty to inform accused of his right to obtain free legal aid.

Tags : SUPREME COURT   LEGAL AID   FUNDAMENTAL RIGHT   ARTICLE 21  

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