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Calcutta HC Orders Fresh Trial in Cases Related to Murder & Possession of Illegal Weapons - (14 Feb 2025)

CRIMINAL

Calcutta High Court while ordering fresh trial in cases related to murder & possession of illegal weapons, has stated that such matters should not be allowed to be withdrawn under Section 321 of the Criminal Procedure Code on the ground of return of peace and tranquility.

Tags : CALCUTTA HIGH COURT   ILLEGAL WEAPONS   FRESH TRIAL  

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