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P&H HC Seeks Explanation from Trial Judge Over 7-Week Delay in Prime Witness' Cross-Examination - (18 Aug 2025)

CRIMINAL

Punjab & Haryana High Court criticized a trial court's deferment of cross-examination of a key eyewitness in a murder case for over seven weeks, calling it a breach of fair trial principles and Supreme Court guidelines. The judge has been asked to explain the delay on the administrative side.

Tags : PUNJAB AND HARYANA HIGH COURT   FAIR TRIAL   WITNESS EXAMINATION   DELAY  

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