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SC: In Cases of Group Clashes Courts Must Ensure No Innocent Bystander is Convicted - (25 Mar 2025)

CRIMINAL

SC has observed that in cases of group clashes where a large number of persons are involved, an onerous duty is cast upon the courts to ensure that no innocent bystander is convicted and deprived of his liberty.

Tags : SUPREME COURT   GROUP CLASHES   INNOCENT BYSTANDER  

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