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SC: Filing NALSA Free Legal Aid Petition Without Convict’s Consent Constitutes Misuse of Process - (29 Oct 2025)

CRIMINAL

Supreme Court dismissed a Special Leave Petition filed after 2,298 days by a Punjab convict, ruling that submitting the petition under NALSA's legal aid program without the convict’s consent constitutes misuse of the judicial process and cannot be entertained.

Tags : LEGAL AID   CONSENT   NALSA  

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