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Del. HC: Joint Trials Not to be Held Between Child in Conflict With Law and an Adult Offender - (04 Mar 2025)

CRIMINAL

Delhi High Court has held that as per plain reading of Section 23 of Juvenile Justice (Care and Protection of Children) Act, 2015 there can be no doubt that joint trials ought not to be held between a child in conflict with law (being tried as an adult) and an adult offender.

Tags : DELHI HIGH COURT   ADULT OFFENDER   JOINT TRIALS  

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