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Del. HC: When Seeking Bail on Grounds of Delay, Applicant Must Produce Trial Court Order Sheets - (28 May 2025)

CRIMINAL

Delhi High Court has observed that while seeking bail on the ground of delay in trial, it is incumbent upon the applicant to place on record the ordersheets of the trial court in order to rule out the possibility that the matter is being adjourned at request of the applicant himself.

Tags : DELHI HIGH COURT   TRIAL COURT   ORDER SHEETS  

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