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Delhi HC: State Must Avoid Delays Like Prosecutor Appointment - (12 Aug 2025)

CRIMINAL

Delhi HC has dismissed Sukhbir Singh’s plea for default bail in a MCOCA case, but cautioned that if the State cites seriousness of offence to oppose bail, it must act promptly in key steps like appointing an SPP.

Tags : DELHI HIGH COURT   MCOCA   DEFAULT BAIL   SPECIAL PUBLIC PROSECUTOR   SUKHBIR SINGH   SWARANA KANTA SHARMA  

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