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Madras HC: Being an MLA Does Not Warrant Transfer of S.138 NI Act Trial - (21 Aug 2025)

CRIMINAL

Madras HC refused to transfer a Section 138 NI Act, 1881 trial against a sitting MLA, citing lack of evidence for bias. The Court held that transfer is an extraordinary remedy needing clear proof of injustice.

Tags : MADRAS HIGH COURT   SECTION 138 NI ACT   JUDICIAL MAGISTRATE   PROCEDURAL FAIRNESS  

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