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SC Recalls Direction to Remove Allahabad HC Judge from Criminal Jurisdiction after CJI’s Request - (08 Aug 2025)

CRIMINAL

Supreme Court has recalled its own order in which it was observed that a Judge of the Allahabad High Court should be removed from criminal jurisdiction until his retirement and that he should be made to sit with a seasoned senior judge.

Tags : SUPREME COURT   ALLAHABAD HIGH COURT   CRIMINAL JURISDICTION  

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