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P&H HC: Measured Legal Response Necessitates Vigilance at Point of Entry - (24 Mar 2025)

CRIMINAL

Punjab & Haryana High Court has stated that a measured legal response necessitates vigilance at the point of entry rather than the indiscriminate denial of bail. The cornerstone of an effective deterrence mechanism lays in rigorous pre-admission scrutiny comprehensive background verifications.

Tags : PUNJAB & HARYANA HC   LEGAL RESPONSE   VIGILANCE  

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