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Delhi HC: DLSA Must Give Reasons While Deciding Quantum of Compensation u/s 357A of CrPC - (27 May 2025)

CRIMINAL

Delhi High Court has directed that while deciding the quantum of compensation to be granted under Section 357A(5) of the Code of Criminal Procedure, 1973 the District Legal Services Authority must apply their mind and give reasons.

Tags : DELHI HIGH COURT   QUANTUM OF COMPENSATION   357A OF CRPC  

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