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Bombay HC: Can’t Exercise Power of Remand in Routine Manner - (07 May 2025)

ADMINISTRATIVE

Bombay High Court has stated that an order of remand is not to be passed as a matter of routine, and certainly not merely to fill up lacunae in evidence or to re-do what has already been considered.

Tags : BOMBAY HIGH COURT   POWER OF REMAND   ROUTINE MANNER  

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