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Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction - (18 Jul 2025)

CRIMINAL

Delhi High Court has observed that bar prescribed against revision of interlocutory orders under Section 438(2) of the Bhartiya Nyay Surakhsha Sanhita 2023 cannot be bypassed by invoking the High Court's inherent powers.

Tags : DELHI HIGH COURT   INTERLOCUTORY ORDER   INHERENT JURISDICTION  

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