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SC: Section 437(6) Application to be Treated Liberally When No Prejudice to Prosecution Shown - (19 Feb 2025)

CRIMINAL

SC has observed that where there is absence of positive factors going against accused showing possibility of prejudice to prosecution or accused being responsible for delay in trial, application u/s 437(6) of CrPC has to be dealt with liberal hands to protect individual liberty given under COI.

Tags : SUPREME COURT   SECTION 437(6)   DELAY IN TRIAL  

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